Section 28(3) in The Gujarat Co-Operative Societies Act, 1961
(3)A society which has invested any part of its funds in the shares of another society, may appoint one of its members to vote on its behalf in the affairs of that other society, and accordingly such member shall have the right to vote on behalf of the first society:Provided that the first society shall not appoint any of its members who is also its paid employee.
