Section 59A(6) in The Goa Co-operative Societies Act, 2001
(6)Voting at the meeting shall be by raising of hands. The names of the directors/members of the committee voting for, and against the motion, shall be read in the meeting and recorded in the minute book of the special meeting of the board of directors/committee:Provided that if one-third of the directors/members of the committee present so demand, the voting shall be by secret ballot.
