Section 20 in Haryana Co-operative Societies Act, 1984
20. Vote of members.
- Every member of a co-operative society shall have one vote in affairs of the society :Provided that -(a)in the case of equality of votes, the chairman shall have a second or casting vote;(b)an associate 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;(d)a member in default of any sum due from him to the society shall not be eligible to exercise his right of vote;Explanation. - For the purpose of this clause, the expression, `member' does not include a society.(e)a society brought under the process of winding up or in liquidation shall not be eligible to exercise its right of vote.
