Section 28 in The Gujarat Co-Operative Societies Act, 1961
28. [ Voting powers of members. [Substituted by Gujarat Act No. 23 of 1982]
(1)No member of any society shall have more than one vote in its affairs:Provided that in the case of an equality of votes the Chairman shall have a casting vote.(2)Where a share of a society is held jointly by more than one person, each such person shall have, in the absence of preceding person or persons, a right to vote:Provided that such person is present and is not a minor:Provided further that where the manner of voting is by ballot, all the joint holders of the share may appoint one of them to vote on their behalf in the affairs of the society.(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.(4)A company or any other body corporate constituted under any law for the time being in force which has invested any part of its funds in the shares of a society may appoint any one of its directors or officers to vote on its behalf in the affairs of such society; and accordingly such director or officer shall have the right to vote on behalf of the company or the body corporate, as the case may be.(5)Where a firm has invested any part of its funds in the shares of a society, any one of its partners appointed by the firm shall be entitled to vote in the affairs of the society on behalf of the firm.(6)A local authority or public trust which has invested any part of its funds in the shares of a society may appoint any of its members or trustees to vote on its behalf in the affairs of that society; and accordingly, such person shall have the right to vote on behalf of the local authority or the public trust, as the case may be.(7)No nominal or sympathiser member shall have the right to vote and no such member shall be eligible to be a member of a committee or for appointment as a representative of the society on any other society.(8)The voting rights of individual members of a federal society shall be such as may be regulated by the rules and by the bye-laws of the society.]
