Section 23(2) in Rajasthan Co-operative Societies Act, 1965
(2)Notwithstanding anything contained in sub-section (1),-(a)[ A co-operative society which is a member of another cooperative society shall, subject to any rules made under this Act, be represented by its Chairman or, in his absence, by the Vice- Chairman to vote on its behalf in the affairs of that other society: [Substituted by Rajasthan Act No. 14 of 1991 [24.9.91].](b)a local authority or body which is a member of a co-operative society under section 19, may, subject to any rules made under this Act, be represented by its Chairman or, in his absence, by the Vice-Chairman to vote on its behalf in the affairs of the society:]
