Section 26 in The Tamil Nadu Co-Operative Societies Act, 1983
26. Votes of members.
(1)(a)No member of a registered society shall have more than one vote in the affairs of the society.(b)Every question which may come before a meeting of a registered society or of the board shall, save as otherwise provided, be decided by a majority of the members present and voting at the meeting and in every case of equality of votes the President shall have a casting vote.(c)Save as otherwise provided under this Act and the Rules, no member of a registered society shall be deprived of his right to vote in the election of the members of the board of such society:Provided that -(i)in the case of an equality of votes at an election or in a meeting called under clause (a) of sub-section (4) of Section 32 or item (ii) of clause (e) of subsection (2) of section 81, the choice or the decision, as the case may be, shall be by casting lots;(ii)the Government may make Rules restricting the right of a member to vote in any specified matter in specified circumstances;(iii)every person nominated to the board of a society by the Government or the Registrar or the prescribed authority or the financing bank, or the board of another registered society or other interests (such as the Tamil Nadu State Agricultural Marketing Board), as the case may be, or an ex-officio member of the board, shall have one vote;(iv)an associate member shall not be entitled to vote, except as otherwise provided in the Rules;(v)save as otherwise provided in the bye-laws, a member who is a minor or of unsound mind shall not be entitled to vote.(2)[ Where a registered society has invested any part of its funds in the shares of, or is a member of, another registered society (which latter society hereinafter in this sub-section referred to as such other society)-(a)in the case of a registered society of the same class or category, of such other society, the President of the first mentioned society, and(b)in the case of any other registered society, one of the members of the board of that society not disqualified for such election under the Rules or the bye-laws of such other society elected from among themselves in such manner as may be prescribed, shall be the delegate of such registered society entitled to vote in the affairs of such other society.](2-A) Where the Government are, or an v body of persons referred to in item (iv) of clause (a) of sub-section (1) of section 21 is, a member of any registered society, the Government or, as the case may be, that body of persons may appoint a person to represent them or it on the general body or in a meeting thereof and to vote in the affairs of such society.(3)Save as provided in the foregoing sub-sections, no member of a registered society shall vote by proxy.(4)[ Notwithstanding anything contained in this Act, the nominee of the Government or the nominee of the financing bank to the board of a registered society shall not be entitled to vote at, or contest for, any election in any registered society in his capacity as such member of that board.] [Substituted by Tamil Nadu Act No. 4 of 2013 dated 23.2.2013 w.e.f. 31.1.2013.]
