Section 28 in West Bengal Co-operative Societies Rules, 2011
28. Voting in Annual or Half-yearly or Special General Meeting.
(1) Every member present at the meeting shall have only one vote. All voting excepting in the case of an election shall be by show of hands. For the purpose of election a 'poll' or a vote by ballots shall be held if demanded by at least 20 per centum of the members or delegates, as on the date of notice of such election. A decision by the Chairman that a resolution has been carried or lost and the entry to that effect in the minutes of the proceedings shall be conclusive proof of whether the resolution has been carried or lost.(2)A vote by ballot shall be taken in such manner as the election officer the board in absence of election officer may decide and the election shall be he first item in the list of agenda of the meeting in which the election is held.(3)When vote is taken, the number of members voting for or against the resolution shall be recorded in the minutes of the proceedings. A member or delegate or representative shall have no right to vote from outside the premises of the general or half-yearly or special general meeting as the case may be, by post or any of his authorized person or by proxy or in any other manner such is by way of circulation.
