Section 27 in Assam Co-Operative Societies Act, 2007
27. Votes of members and manner of exercising vote.
(1)In primary cooperatives societies, irrespective of the shares held in the society and subject to temporary disqualification, each member shall have equal voting right (one member one vote). Similarly in case of Secondary Cooperative Society, the representative of such cooperative society shall have same voting rights (one representative one vote). Every member of cooperative society or the representative referred herein shall exercise his vote in person and in the manner specified in the bye-laws and no member or representative shall be permitted to vote by proxy:Provided that a person shall have been a member for at least one full financial year, before being eligible to vote or to seek election to managing body :Provided further that the condition of one year membership shall not apply to the members who join at registration or at any time after the registration of a cooperative society but before the first day of the next cooperative year.(2)Every member of a cooperative society shall exercise his vote in the manner specified in the bye-laws.
