Section 58(5) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(5)Voting may be by show of hands or by ballot as may be decided by the members present at the meeting, unless otherwise specified in the bye-laws. Notwithstanding anything contained in the bye-laws, election of officer bearers of a society having members' share capital in excess of Rs. 10,000 (Rupees ten thousand) including Government share capital, if any, shall be by ballot.
