Section 112B(3) in The Maharashtra Co-Operative Societies Act, 1960
(3)[ The Committee shall have a Chairman and a Vice-Chairman. The State Co-operative Election Authority or an Officer authorised by the State Co-operative Election Authority in that behalf shall convene a meeting of the members of the Committee for election of a Chairman and Vice-Chairman who shall be from the members referred to in sub-clause (i) of clause (b) of sub-section (1) and such meeting shall be presided over by the State Co-operative Election Authority or by such authorised officer, but such presiding officer shall not have a right to vote at such meeting.] [Sub-section (3) was substituted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 70(c), (w.e.f. 14-2-2013).]
