Section 28 in Jharkhand Co-operative Societies Act, 2008
28. Votes of members.
(1)Subject to provisions of sub-section (2) of this section and of sub-section (4) of section 14 each member of a registered society shall have one vote only as a member in the affairs of the society, provided that in the case of an equality of votes, the Chairman shall have a casting vote.(2)A registered society which is a member of any other registered society shall have as many votes as may be prescribed by the bye-laws of such other society and may, subject to such bye-laws, appoint any number of its members, not exceeding the number of such votes, to exercise its voting power, provided that no member who is disqualified for such appointment under any rule shall be so appointed.(3)Save as provided in sub-section (2) , voting by proxy shall not be allowed except with the general or special sanction of the Registrar for any society or class of societies.
