Section 24 in Uttarakhand Self Reliant Co-Operatives Act, 2003
24. Voting rights of members.
(1)In primary co-operatives, each members shall have one vote :provided that a person shall have been a member for at least one full financial year, before being eligible to vote :provided that the condition of one year membership shall not apply to the members who join at registration/conversion or at any time after the registration/ conversion of a co-operative but before the first financial year ending;(2)In secondary co-operatives, the articles of association may make provision for voting rights of a primary co-operative proportional to the numbers of members in the primary cooperative.
