Section 26(3) in Assam Co-Operative Societies Act, 2007
(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.
