Section 73C in The Maharashtra Co-Operative Societies Act, 1960
73C. [ Reservation for women. [Section 73C was substituted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 34 (w.e.f. 14-2-2013).]
(1)Notwithstanding anything contained in this Act, or in the rules made thereunder, or in the by-laws of any society, there shall be two seats reserved for women on the committee of each society consisting of individuals as members and having members from such class or category of persons, to represent the women members.(2)Any individual woman member of the society, or any woman member of the committee of a member-society, whether elected, co-opted or nominated, shall be eligible to contest the election to the seat reserved under sub-section (1).(3)Where no woman member or, as the case may be, women members are elected to such reserved seats, then such seat or seats shall be filled in by nomination from amongst the women members eligible to contest the election under subsection (2).(4)Nothing in this section shall apply to a committee of a society exclusively of women members.]
