Section 50(1) in The Delhi Co-operative Societies Rules, 2007
(1)A resolution which is put to the vote of a general body meeting shall be decided by a show of hand unless the poll is demanded by at least one third of the members present in the meeting. If no poll is demanded, a declaration by the presiding officer in such meeting that a resolution has been carried or lost and an entry to that effect in the minutes of the meetings shall, for the purposes of the Act, be conclusive proof of the fact that such resolution has been duly carried or lost but shall not be proof of the number or proportion of the votes recorded in favour of or against such resolution.
