Section 17(3) in The Meghalaya Co-operative Societies Act
(3)Voting by proxy shall not be allowed except as prescribed in a registered society's bye-laws :Provided that in registering the bye-laws of a society the Registrar shall not permit voting by proxy except in case, such as those involving a wide area of operation where it would be difficult for members to exercise their rights to vote, if voting by proxy were not permitted.
