Section 16(2A) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2A)[ A person shall not be deemed to have incurred disqualification under clause (g) of sub-section (1) by reason only of such person holding the office of Chairman or member of the committee of any co-operative society (which is registered or deemed to be registered under any law for the time being in force relating to the registration of co-operative societies) to which appointment is made by the State Government or the office of liquidator or joint liquidator to which appointment is made by the Registrar of Co-operative Societies, or the office of nominee of the Registrar whether appointed individually or to a board of nominees.] [Sub-section (2A) was inserted by Maharashtra 4 of 1974, Section 7(b).]
