Section 25(1) in Andhra Pradesh Co-Operative Societies Act, 1964
(1)[Subject to such rules as may be made in this behalf, every member] [Substituted by Andhra Pradesh Act No. 28 of 1978.] shall have one vote in the affairs of the society and shall exercise his vote in person and not by proxy :[Provided that no member of a society belonging to such class of societies and who failed to transact] [Added by Act No. 26 of 1987.] such minimum business [or utilise such minimum services or facilities as may be prescribed taking into consideration the nature of business transacted or the services or facilities made available by the society,] [Inserted by Act No. 22 of 2001, dated 25.4.2001.] shall have the right to stand as a candidate or to vote in any election to the society.
