Section 73I in The Maharashtra Co-Operative Societies Act, 1960
73I. [ Responsibility of committee or the Administrators or authorised officer to intimate and assist to arrange for election, before expiry of term. [Section 73-I was inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 41, (w.e.f. 14-2-2013).]
(1)As provided under sub-section (14) of section 73CB, it shall be the duty of the committee to intimate to the State Co-operative Election Authority, for holding of its election, before expiry of its term.(2)Where there is a wilful failure on the part of the committee to intimate to the State Co-operative Election Authority as required under sub-section (1) for holding of its election, and for any reason whatsoever, election of the members of the committee could not be held before the expiry of its term then the members thereof shall cease to hold their office and in such a situation the Registrar shall take action as contemplated under section 77A.(3)On taking such action under sub-section (2), the authorised officer so appointed shall intimate to the State Co-operative Election Authority for holding of the election with immediate effect and assist to make necessary arrangement for holding such election within the period specified.]
