Section 30 in The Delhi Co-Operative Societies Act, 2003
30. Final authority in a co-operative society.
(1)The final authority in a co-operative society shall vest in the general body of members :Provided that where the bye-laws of a co-operative society provide for the constitution of a smaller body consisting of delegates of members of the cooperative society elected or selected in accordance with such bye-laws, the smaller body shall exercise such powers of the general body as may be prescribed or as may be specified in the bye-laws of the co-operative society.(2)Notwithstanding anything contained in sub-section (2) of section 26 each delegate shall have one vote in the affairs of the federal co-operative society.
