Section 23 in The M.P. Co-Operative Societies Act, 1960
23. Manner of exercising vote.
(1)Every member of a society shall exercise his vote in person and no member shall be permitted to vote by proxy:Provided that subject to any rules made under this Act-(i)[ (a) a society which is a member of another society may appoint one of its members as a representative to vote on its behalf, [Substituted by M.P. Act No. 14 of 1990 [w.e.f. 31-7-1990].](b)a group of individual members formed by the society in accordance with its bye-laws may elect one of the members in the group as a delegate to vote on their behalf.](ii)the State Government may nominate one of its officers as its representative, to vote or otherwise participate in its behalf in the affairs of the society of which such society or the State Government is a member;(iii)[ a public trust which is a member of a society may appoint, in writing, any one of its trustees to vote on its behalf; [Inserted by M.P. Act No. 14 of 1976.](iv)a firm which is a member of a society may appoint, in writing, any one of its major partners to vote on its behalf; and(v)a company or any other body corporate which is a member of a society may appoint, in writing, any of its directors or officers to vote on its behalf.](2)Where a share is held jointly by more than one person and if-(i)in respect of such share a share certificate is issued by the society, the person whose name stands first in such share certificate; and(ii)in respect of such share no share certificate is issued by the society, the person whose name stands first in the register of members maintained by such society;shall have the right to vote.
