Section 50(1) in Assam Co-Operative Societies Act, 2007
(1)Irrespective of the shares he holds in the society and subject to any temporary disqualification from voting which may be prescribed in bye-laws and to the provisions of Section 27 relating to voting by representatives, a member of a registered society shall have one vote only in the affairs of the society :Provided that in the case of an equality of votes the President or Chairman at any meeting shall have a second or casting vote subject to the provision as laid down in Section 44.Provided further that the bye-laws of a society may provide for more than one vote in the case of an affiliated society.
