Section 25 in The Delhi Co-Operative Societies Act, 2003
25. Votes of members.
- Every member of a co-operative society shall have one vote in the affairs of the cooperative society :Provided that -(a)in the case of an equality of votes, the Chairman shall have a second or casting vote;(b)a nominal or associate or joint member shall not have the right of vote;(c)[ where the Government is a member of the co-operative society, each person nominated by the Government on the committee shall have one vote; [[Substituted by Delhi Act 2 of 2012, section 2, for clause (c) (w.e.f. 1-4-2012, vide Notification F. No. 47/ Policy/2011/97, dated 1st May, 2012). Clause (c), before substitution, stood as under:"(c) where the Government is a member of the co-operative society, each person nominated by the Government on the committee shall have one vote; and"]]Provide that where the Government ha subscribed to the share capital of such co-operative society, the voting rights of the Government nominees shall be in proportion to the share of the Government in the paid up equity of the co-operative society which shall be distributed among the nominated members equally;](d)if a member is in default in payment of the sum demanded by the co-operative society or has transferred his interest in a co-operative society to any other member or to any other person without the approval of the competent authority, he shall have no voting right in the general body meeting of the co-operative society.(e)[ if a co-operative society becomes defunct and has ceased to function in accordance with the bye-laws and co-operative principles, its representative shall have no voting right in the affairs of a federal co-operative society or financial bank or financial society.] [Clause (e) ins. by Delhi Act 8 of 2006, section 3 (w.e.f. 13-1-2007)][Explanation I.] [Explanation renumbered as Explanation I and after Explanation I so numbered Explanation II ins. by Delhi Act 8 of 2006, section 3 (w.e.f. 13-1-2007)] - ''Default'' means any default in payment of loan instalment, land money, construction money and annual subscription payable as provided in the bye-laws of a co-operative society for which due notice for payment has been served on the member or an award has been passed for recovery of such sum.[Explanation II.] [Explanation renumbered as Explanation I and after Explanation I so numbered Explanation II ins. by Delhi Act 8 of 2006, section 3 (w.e.f. 13-1-2007)] Defunct society means a society which has not carried on business for three consecutive years or its accounts have not been audited for three or more consecutive years.]
