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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.    |
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