Section 22 in Sikkim Co-Operative Societies Act, 1978
22. Votes of members.
- Every member of a society shall have one vote in the affairs of the society:Provided that(a)a nominal member shall not have the right to vote;(b)a member of a primary agricultural credit society shall have no right to vote in a general meeting if he is in default in payment of any sums due to that society for more than one year; and(c)where the Government is the member of the society, each person nominated by the Government' on the Committee of the society shall have one vote except when the right to vote is to be exercised for election of office bearers of the society.
