Section 39 in The Chhattisgarh Co-operative Societies Rules, 1962
39. Voting in general meeting.
- [(1) [(a) Every member or delegate of the society, where there is a provision in the bye-laws of the Society to constitute a general meeting by the delegates or representatives sent from other societies shall have only one vote.] [Substituted by notification No. F-5-3-91-XV-1, dated 18-4-91.] All resolutions which are put to vote at the general meeting shall be decided by a majority of members present and voting;(b)Unless otherwise required by the Act, rules or bye-laws of a society, voting shall be by show of hands unless a poll is demanded by at least ten members present at the meeting;(c)If no poll is demanded, a declaration by the President that a resolution has been carried or lost and an entry to that effect in the minutes of the proceedings shall be conclusive proof of the fact that such resolution has been duly carried or lost but it shall not be proof of the number or proportion of the votes recorded in favour or against such resolution.](2)If a poll is demanded the vote shall be taken by ballot in such manner as the President may direct subject to any provision in the bye-laws in this behalf and the result of this poll shall be deemed to be decision of the general meeting regarding the resolution over which the poll is demanded.(3)When a poll is taken, the number of members voting for or against a resolution shall be recorded in the minutes of the proceedings.(4)In the case of an equality of Votes, whether on a show of hands or on a poll, the President of the meeting at which the show of hands takes place or the poll is taken, shall have a second or casting vote.
