Section 20 in The Orissa Co-operative Societies Act, 1962
20. Vote of members.
- Every member of a Society shall have one vote in the affairs of the Society :[Provided that -(a)[* * *](b)where two individuals have been admitted as joint members, they shall have one vote which may be exercised by any one of them;(c)where the State Government or the Central Government is a member of the Society, each person nominated by or on behalf of 6uch Government on the Committee shall have one vote;(d)where there is an equality of votes at a meeting on the affairs of the Society other than election of is office-bearers or amendment of its Bye-Laws, the person presiding over the meeting shall have a second and deciding vote; and(e)where a member of the Society is simultaneously electing the President and the member of the Committee from his constituency, he shall have one vote for electing the President and another for the member.]
