Section 73AAA(3) in The Maharashtra Co-Operative Societies Act, 1960
(3)The term of the office of the elected members of the committee and its office bearers shall be five years from the date of election and the term of the office bearers shall be co-terminus with the term of the committee [and on the expiry of the term of the committee, the members shall be deemed to have vacated their offices as members of the committee] [Added by Maharashtra Act No. 50 of 2018, dated 9.8.2018.].
