Section 22(1) in The Maharashtra Cooperative Societies Rules, 1961
(1)In the case of Federal Societies, the voting rights of individual members (which term shall include firm, company or body corporate, society registered under Societies Registration Act, 1860, State Government, local authority and public trust registered under any law for the time being in force relating to registration of public trusts but shall not include a society) may be regulated as follows :-(a)[ Immediately after the close of financial year and as soon as possible before the annual general body meeting, individual members admitted to membership and those who are classified as active member up to the close of the preceding financial year (hereinafter referred to as "the relevant date"), shall elect delegates equal to one-fourth of the number of societies admitted to membership up to the relevant date or one delegate for every twenty-five individual members (fractions being neglected) whichever is less. The delegates so elected shall continue in office till their successors are elected before close of every financial year;] [Substituted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).](b)Every society through its properly authorised representative and every delegate referred to in clause (a) above shall have one vote in the [general body meeting] [Substituted 'general meeting' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).].(c)The quorum for the meeting shall be one-fifth of the total number of delegates and representatives of the societies or 25 whichever is less :Provided that the delegates shall not at any time in the meeting exceed one-fourth of the number of representatives of the societies.(d)The election of delegates shall be held in accordance with the provisions of the bye-laws.(e)Any vacancy of a delegate caused on account of cessation of membership shall be filled by the delegates by co-opting one of the individual members.
