Section 73A(9) in The Maharashtra Co-Operative Societies Act, 1960
(9)In the case of such class or classes of societies as may be specified by the State Government, by notification in the Official Gazette, no member shall be eligible for being elected, co-opted or nominated as a designated officer, if he is not an active member and does not fulfill the minimum qualification relating to his monetary transactions with the society as may be laid down, in such notification.] [Sub-sections (7), (8) and (9) were inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 29(d), (w.e.f. 14-2-2013).]
