Section 28(1) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(1)In primary co-operatives, members shall have equal voting rights (one members, one vote). Similarly in case of [principal co-operatives] [Substituted by M.P. Act No. 16 of 2010 for the words 'secondary co-operatives'.] the representative of such co-operatives shall have same voting rights (one representative one vote). Every member of a co-operative or the representative referred herein shall exercise his vote in person and in the manner specified in the bye-laws and no member or representative shall be permitted to vote by proxy :Provided that a person shall have been a member for at least one full financial year, before being eligible to vote :Provided further that the condition of one year membership shall not apply to the members who join at registration or at any time after the registration of a co-operative but before the first financial year ending.
