Section 20 in Karnataka Co-Operative Societies Act, 1959
20. [ Votes of members. [Substituted by Act 71 of 1976 w.e.f. 3.11.1976.]
(1)No member of a society shall have more than one vote in the affairs of the co-operative society.[Provided that where the State Government is a member of a co-operative society, each person nominated or deemed to have been nominated by the State Government on the committee of such co-operative society shall have one vote.](2)The following shall not have the right to vote at a meeting of the co-operative society in which they are members, namely:-(a)[ a nominal or associate member; [Substituted by Act 5 of 1984 w.e.f. 9.1.1984.](a-i) an individual member who is a defaulter;(a-ii) members admitted as per [clauses (d), (e), (f) and (g) of sub-section (1) of section 16,] who are defaulters;][(a-iii) [a person] [Inserted by Act 25 of 1998 w.e.f. 15.8.1998.] who has become member of a society not later than [twelve months] [Substituted by Act 24 of 2001 w.e.f. 5.9.2001.] prior to the date of such meeting:Provided that nothing in this clause shall apply to [a person] [Substituted by Act 13 of 2004 w.e.f. 22.3.2004.] of a society participating in the first general body meeting of such society held immediately after its registration;](b)a co-operative society,-(i)the committee of which stands superseded or to which a special officer is appointed under [section 31] [Substituted by Act 25 of 1998 w.e.f. 15.8.1998.] of the Act;(ii)which is [ordered to be wound up] [Substituted by Act 25 of 1998 w.e.f. 15.8.1998.] under section 72;(iii)which has not commenced working or has ceased to work;(iv)[ whose principal object is to advance loans and whose percentage of recovery is less than seventy five percent of the total demand for the co-operative year immediately preceding the co-operative year during which the meeting is held and which has failed to pass on to the financing bank or the credit agency, as the case may be, to which it is indebted,- [Substituted by Act 25 of 1998 w.e.f. 15.8.1998.](a)seventy five percent of the demand of the society, if the demand of the society is less than the demand of the financing bank or credit agency, or(b)the actual demand of the financing bank or credit agency, if the demand of the society is more than the demand of the financing bank or credit agency, not later than fifteen days of the close of the said co-operative year.](v)[ other than the society referred to in sub-clause (iv), which is a defaulter;] [Inserted by Act 25 of 1998 w.e.f. 15.8.1998.](c)[ ***] [Omited by Act 25 of 1998 w.e.f. 15.8.1998.]Explanation. - A member shall be deemed to be a defaulter if he has failed to pay the arrears of any kind due by him to the society [as borrower] [Substituted by Act 5 of 1984 w.e.f. 9.1.1984.], [or has failed to pay any other amount due by him to the society] [Inserted by Act 25 of 1998 w.e.f. 15.8.1998.] at least fifteen days before the date of such meeting after a notice of not less than [fifteen days] [Substituted by Act 5 of 1984 w.e.f. 9.1.1984.] in this behalf has been issued to him.](3)[ An Agricultural Credit Society which is a member of the concerned District Central Co-operative Bank, but has been permitted by the Registrar to raise loan from another financing agency for the purpose of financing its members shall not have a right to vote at a meeting of such District Central Co-operative Bank.] [Inserted by Act 25 of 1998 w.e.f. 15.8.1998.]
