Multi-State Cooperative Societies Act, 1984

22. Votes of members.-

Every member of a multi-State Cooperative society, including a member who is an employee of such society, shall have one vote in the affairs of the society

Provided that –

a.      a member who is an employee of such society shall not be entitled to vote -

              i.         at an election of a member of the board of such society.

             ii.         in any general meeting convened for framing the bye-laws of such society or any amendments thereto:

a.    

b.     in the case of an equality of votes, the Chairman shall have a second or casting vote;

c.      where any of the authorities referred to in clauses (c) to (g) of sub-section (1) of section 19 is a member of a Multi-State cooperative society, each person nominated by such authority, on the board, in accordance with the provisions contained in this Act and the rules, shall have one vote;

d.     a multi-State cooperative society, the members of which include cooperative societies or other multi-State cooperative societies, may provide for an equitable system of voting having regard to the membership of, and the extent of business carried on by such cooperative societies, or multi-State cooperative societies and other relevant circumstances.