Section 117 in The U.P. Co-operative Societies Rules, 1968
117.
(a)Where a Government servant is a nominated or an ex officio member of the Committee of Management of a co-operative society, he shall not vote in me matter of election of an office-bearer or a delegate of the society.(b)Where a member of the Committee of Management differs with the opinion of the majority, he may ask for recording his note of dissent in the proceedings of the meeting and such dissent shall be got suitably recorded in the proceeding by the person presiding over the meeting.
