Section 18 in The Punjab Co-operative Societies Act, 1961
18. Votes of members.
- Every member of a co-operative society shall have one vote in the affairs of the society :Provided that, -(a)in the case of an equality of votes, the Chairman shall have a second or casting vote;(b)a nominal or associate member shall not have 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.
