Section 50 in The Delhi Co-operative Societies Rules, 2007
50. Voting in general body meeting.
(1)A resolution which is put to the vote of a general body meeting shall be decided by a show of hand unless the poll is demanded by at least one third of the members present in the meeting. If no poll is demanded, a declaration by the presiding officer in such meeting that a resolution has been carried or lost and an entry to that effect in the minutes of the meetings shall, for the purposes of the Act, be conclusive proof of the fact that such resolution has been duly carried or lost but shall not be proof of the number or proportion of the votes recorded in favour of or against such resolution.(2)If a poll is demanded by one third of the members present in the meeting, the voting shall be arranged by the presiding officer in the same meeting on the same day through secret ballot after adjourning the meeting, if required.(3)If the poll is taken, the number of members voting for or against a resolution shall be recorded in the minutes of the meeting.
