Section 26 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
26. Voting Rights.
- (i) Each member of a general body shall ordinarily have one vote. Proxies shall not be allowed.(ii)Besides above the ordinary member shall have one additional vote for every 5 lakh units transacted through the Federation in the previous financial year. The voting rights shall be determined along with annual accounts on the above basis and will be effective for the year tall the next Annual General Meeting. The new Board will, however, exercise these voting rights only after the Annual General Meeting.Notwithstanding anything mentioned above, a person co-opted by the Board as Dairy Management Expert and the Registrar Co- operative Societies shall each have votes equal to the average of the institutional members total votes ignoring fractions.
