Section 41(2) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
(2)On such deposit being made, by that person, the Presiding Officer shall-(a)warn the person challenged of the penalty for personation;(b)read the relevant entry in the list of voters in full and ask him whether he is the(c)enter his name and address in the list of challenged voters in FORM 'E-11', and(d)require him to affix his signature in the said list.
