Section 58(3) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(3)The Secretary or any other officer convening the meeting shall read out the notice of convening the meeting and the agenda for the meeting and then the subjects shall be taken up for consideration in the order in which then are mentioned in the agenda unless the members present, with the permission of the President, agree to change the order. Unless otherwise specified in the Act, these rules and bye-laws, the resolution will be passed by a majority of the members present. The President will have a casting vote.
