Section 23 in Delhi Co-operative Societies Act, 1972
23. Votes of members.
- Every member of a co-operative society shall have one vote in the affairs of the society:Provided that-(a)in the case of an equality of votes, the chairman shall have a second or casting vote;(b)a nominal or associate member shall not have the right of vote;(c)where the Central Government is a member of the co-operative society, each person nominated by the Central Government on the committee shall have one vote.
