Co-Operative Societies Act 2008

35. Voting procedure

1.      Subject to the by-laws, members shall vote—

a.      by a show of hands; or

b.     where the majority of the members entitled to vote at a meeting so demands, by secret ballot.

1.     

2.      The Chairman of the meeting shall in the event of a tie be entitled to a second or casting vote.

3.      Subject to this Act and the by-laws, a majority of the members who are present and cast votes at a meeting shall decide all questions.