Section 37 in Mizoram Cooperative Societies Act, 2006
37. Manner of casting vote and power of members.
(1)Every member of co-operative shall have one vote regardless of the number of shares held by him in primary co-operative and this right to vote shall be exercised personally and not by proxy and whereas in the case of equality of votes, the Chairman or President as the case may be shall have a casting vote.(2)Where the share of a co-operative is held jointly by more than one person, the person whose name stands first in the share certificate, if present, shal1 have the right to vote and in the absence of first named person, the second named person may cast his vote.(3)In the case of institutional members, such co-operative, company, body corporate, trust, government which have invested funds in the share of co-operatives, the authorized representative or member or director for such institution ~hall have the right to vote on behalf of the institution they represent.(4)The nominees of government, Registrar, financing bank or federal co-operative shall not have any right to vote at any election of office bearers of management committee or any other committees.(5)The voting right of members of federal co-operative may be regulated by the provisions of the Act, rules or bye-laws.(6)A member who has availed loan from co-operative and remained as a defaulter on due dates in making payment for two or more installments consecutively towards the repayment of loan facility availed shall not enjoy the right to vote in the affairs of any cooperative.
