Section 28(3) in West Bengal Co-operative Societies Rules, 2011
(3)When vote is taken, the number of members voting for or against the resolution shall be recorded in the minutes of the proceedings. A member or delegate or representative shall have no right to vote from outside the premises of the general or half-yearly or special general meeting as the case may be, by post or any of his authorized person or by proxy or in any other manner such is by way of circulation.
