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State of Maharashtra - Section
Section 58A in The Maharashtra Cooperative Societies Rules, 1961
58A. [ [Deleted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]
****.]| 58A. [ Bond to be executed by elected Members of Managing Committee. [Rule 58A was added by G.N. of 18.2.2002]- Every elected member of the Managing Committee shall execute a bond in Form M-20 within fifteen days of his assuming the office. Such bond shall be executed on the stamp paper as provided under the Bombay Stamp Act, 1958. The expenditure on stamp paper shall be borne by the society. The Chief Executive Officer/Secretary of the society shall receive such bonds and keep them on record of the society and accordingly inform the Registrar within fifteen days from formation of the Committee.] |