Section 28(2) in The Gujarat Co-Operative Societies Act, 1961
(2)Where a share of a society is held jointly by more than one person, each such person shall have, in the absence of preceding person or persons, a right to vote:Provided that such person is present and is not a minor:Provided further that where the manner of voting is by ballot, all the joint holders of the share may appoint one of them to vote on their behalf in the affairs of the society.
