Section 25 in The Assam Co-operative Societies Rules, 1953
25. Voting in meeting of general assembly.
(1)Except where otherwise prescribed all mattes brought before meeting of the general assembly shall be decided by a majority of votes.(2)A resolution which is put to the vote at a meeting of the general assembly shall be decided by show of hands unless a poll is demanded by at least ten members and agreed to by the Chairman of the meeting.(3)If a poll is decided, the vote shall be taken in such manner and at such time as the Chairman of the meeting may direct subject to any provision in the bye-laws in this behalf, and the result of such poll shall be deemed to be the decision regarding the resolution.(4)In case of a poll being taken the number of members voting for or against a resolution shall be recorded in the proceedings book.
