Section 26 in Assam Co-Operative Societies Act, 2007
26. Rights and liabilities of members of registered societies and exercise of rights thereof.
(1)Every member of a registered society and every ex-officio member of the Administrative Council or Managing Body of such society, unless under some temporary disqualification, shall have the right to attend any general meeting of the society and to exercise vote at such meeting.(2)No member of a cooperative society shall exercise the right of a member including the right of vote unless he has made such payment to the cooperative society in respect of membership or has acquired and continues to have such interest in the cooperative society as may be specified in the bye-laws.(3)The Chief Executive of every cooperative society within twenty days of closure of the previous cooperative year, shall prepare a list of members with the right of vote, and a list of members without the right of vote, valid for the current financial year. The list shall be affixed on the notice board of the Head office of the cooperative society for information of all members and any member not satisfied with specific instances of inclusion or non-inclusion of members in the lists, may appeal to the Board within ten days from the date of the affixing of the lists on the notice board, for re-examination of the records, and the Board shall within forty days of closure of the previous cooperative year, review the lists, finalise it, and have it affixed on the notice board of the Head office of the cooperative society :Provided that a member who is an employee or member of Employees Union of such society shall not be entitled to vote-(i)at election of a member of the Board of such society;(ii)in any general meeting convened for framing the bye- laws of such society or any amendments thereto.(4)In the case of equality of votes the Chairperson shall have a casting vote.
