Section 20 in Jammu and Kashmir Co-Operative Societies Act, 1989
20. Votes for members.
- Every member of Co-operative Society shall have one vote in the affairs of the Society:Provided that -(i)in the case of an equality of votes the Chairman shall have an additional casting vote;(ii)a nominal or associate member shall not have the right of vote;(iii)where the Government is a member of a Co-operative Society each person nominated by the Government on the Committee of the Co-operative Society shall have one vote.
