Section 112B in The Maharashtra Co-Operative Societies Act, 1960
112B. General Body and committee of [State Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'State Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f 25-8-2005), Section 8.].
(1)Notwithstanding anything contained in this Act, or in the rules made thereunder, or in the bye-laws of the [State Co-operative Agriculture and Rural Multi-purpose Development Bank,-] [These words were substituted for the words 'State Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f 25-8-2005), Section 8.](a)The delegates [and members] [These words were inserted by Maharashtra 13 of 1994, Section 11.] elected in accordance with the provisions of [clause (d)] [These word, brackets & letter were substituted for the words brackets & letters 'clauses (c) and (d)' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 70(a)(i), (w.e.f. 14-2-2013).] of sub-section (1) of section 112A [and sub-section (1) of section 112AA] [These words were inserted by Maharashtra 10 of 1988, Section 22(a).] shall, for the purposes of section 72, constitute the general body of members of the [State Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'State Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f 25-8-2005), Section 8.](b)The committee of the [State Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'State Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f 25-8-2005), Section 8.] shall consist of the following members, namely:-(i)[ twenty one members to be elected from amongst the Chairmen of all Districts, including five reserved seats, one from the persons belonging to the Schedule Castes or Schedule Tribes, one from the persons belonging to Other Backward Classes, one from the persons belonging to De-notified Tribes (Vimukta Jatis) or Nomadic Tribes or Special Backward Classes and two women] [This sub-clause (i) was substituted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 70(a)(ii)(A), (w.e.f. 14-2-2013).];(A)[* * *] [Paragraphs (A) and (B) were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 70(a)(ii)(B)(I), (w.e.f. 14-2-2013).](B)[* * *] [Paragraphs (A) and (B) were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 70(a)(ii)(B)(I), (w.e.f. 14-2-2013).](ii)from amongst the members of the [State Co-operative Agriculture and Rural Multipurpose Development Bank] [These words were substituted for the words 'State Agriculture and Rural Development Bank', by Maharashtra 41 of 2005, (w.e.f. 25-8-2005), Section 8.] who shall be co-opted by the committee in its first meeting to be convened by the [State Co-operative Election Commissioner or an officer authorised by State Co-operative Election Authority in that behalf but such officer] [These words were substituted for the words 'Collector or an officer authorised by him in that behalf but the Collector' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 70(a)(ii)(B)(II), (w.e.f. 14-2-2013).] or such officer shall not, while presiding over such meeting, have a right of vote; [* * *] [These words were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 70(a)(n)(B)(m), (w.e.f. 14-2-2013).];Explanation. - For the purposes of this sub-clause, the provisions of [Clauses (b) and (b-1)] [These words, brackets, letters and figure were substituted for the words brackets & letters 'clauses (b) and (c) of and any order Issued under clause (c)' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 70(a)(ii)(B)(IV), (w.e.f. 14-2-2013).] of the Explanation to section 73B shall apply in relation to the members to be co-opted or appointed under this clause;(iii)to (vii) [* * *] [Sub-clauses (iii) to (vii) were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 70(a)(ii)(C), (w.e.f. 14-2-2013).];(2)[* * *] [Sub-section (2) was deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 70(b), (w.e.f. 14-2-2013).](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).](4)[* * *] [Sub-sections (4), (5) and (6) were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 70(d), (w.e.f. 14-2-2013).](5)[* * *] [Sub-sections (4), (5) and (6) were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 70(d), (w.e.f. 14-2-2013).](6)[* * *] [Sub-sections (4), (5) and (6) were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 70(d), (w.e.f. 14-2-2013).](7)The committee shall exercise such powers and perform such functions as may be conferred or entrusted to it by this Act or by the rules made thereunder or by the bye-laws of the [State Co-operative Agriculture and Rural Multipurpose Development Bank.] [These words were substituted for the words 'State Agriculture and Rural Development Bank', by Maharashtra 41 of 2005, (w.e.f. 25-8-2005), Section 8.](8)Without prejudice to the other provisions relating to the procedure at the meeting of the committee as maybe laid down by rules or bye-laws made in that behalf, one-third of the total number of members of the committee shall form the quorum at any meeting of the committee. '
