Section 71 in The West Bengal Co-Operative Societies Act, 1983
71. Votes of members. -
(1)Subject to the rules relating to voting by delegates, no member of a co-operative society shall have more than one vote in any matter that is put to vote or be permitted to vote by proxy:Provided that in the case of an equality of votes, the Chairman of the meeting shall have a second or casting vote:[* * * * * * * *] [Proviso omitted by West Bengal Act 27 of 1989.](2)Where two persons are joint members of a co-operative society [the elder of such joint members or, in his absence, the next member] [Words substituted by West Bengal Act 27 of 1989.] may attend a meeting of the co-operative society and shall have the right to vote at such meeting.(3)A co-operative society which is a member of any other co-operative society (hereinafter referred to as the latter co-operative society) may in writing authorise one of its members, not otherwise disqualified for being so authorised under this Act or the rules or the by-laws, to vote at any meeting of the latter co-operative society.
