Section 31(2) in The Assam Co-operative Societies Act, 1949
(2)(a)Every member of a registered society and every ex-officio member of the Administrative Council or managing body of such society, unless under some temporary disqualification, shall have the right to attend any general meeting of the society and to exercise his vote at such meeting; Provided that the bye-laws of a registered society may prescribe-(i)that a registered society affiliated to such society may have more than one representative entitled to vote at general meeting of the society; and(ii)that only one third of the members of the General Assembly, excluding ex-officio members, may be individual members, the other two-thirds being representatives of affiliated registered societies.(b)When the bye-laws of a registered society contain the provision of sub-section (2) (a) (i), if the member of individual members exceed one-third of the total membership of the society, the individual members shall elect at a special meeting, to be called by the Secretary of the society not more than one month before the annual general meeting in the manner prescribed in the bye-laws for annual general meetings, those individual members who, as the representatives of the body of individual members, shall form the one-third membership of the General Assembly for the purpose of voting at the annual and other meetings of the General Assembly during the ensuring year, only such elected representatives having the right to attend and vote at such general meetings.
