Section 80(2) in The Punjab Co-operative Societies Rules, 1963
(2)[...............] [Sub-rule deleted by the Punjab Government Gazette Notification dated March 4, 1971 (Section 3(2)][80A. Bar on voting by Government nominated Members on certain matters. The members nominated by the Government to the committee of a Co-operative Society under clause (a) of sub-section (2) of Section 26 shall not vote in the election of office-bearers of that Co-operative Society.] [Rule added by Punjab Government Gazette Notification dated March 4, 1971 [(Section 4)]]
