Section 20 in Kerala Cooperative Societies Act, 1969
20. [ Vote of numbers. [Substituted by Kerala Act No. 1 of 2000.]
- Notwithstanding anything contained in any other provision of this Act other law, [every active member] of a society shall have one vote in the affairs of the society:Provided that,-(a)a member admitted within sixty days immediately prior to the date of election shall not have a right to vote;(b)a nominal or associate member shall not have the right to vote;(c)Where the Government is a member of a society, each person nominated by the Government the committee of the society shall have one vote each including the right to vote for election of office bearers of the society;(d)an ex-officio member of the committee of a society shall have one vote but shall not have right to vote for election of office bearers of the society;(e)in the case of an equality of votes, the Chairman shall have and exercise a second or casting vote:Provided further that the procedure and manner in which an active member may be identified shall be such as may be prescribed.][***] [Omitted 'Explanation' by Kerala Act No. 3 of 2002.]
