Section 17(3) in Sikkim Co-Operative Societies Act, 1955
(3)Voting by proxy shall not be allowed except as prescribed in a registered society's bye-laws;Provided that in registering the bye-laws of a society, the Registrar shall not permit voting by proxy except in cases, such as those involving a wide area of operation, where it would be difficult for members to exercise their right to vote if voting by proxy were not permitted.
