Co-Operative Societies Act 2008

34. Representative of member who is not an individual

1.      Where a registered society is a member of another registered society, the latter society shall recognise any individual authorised by a resolution of the directors of the former society to represent it at meetings of the latter society.

2.      An individual authorised by a resolution of the directors to represent a society may exercise, on behalf of the society, all the powers of that society as if it were an individual member.