Section 73CA(3) in The Maharashtra Co-Operative Societies Act, 1960
(3)[ A member of a committee who has ceased to be a member thereof, on account of having incurred disqualification under sub section (Al) and clauses (i) to (ix) of sub-section (1) shall not be eligible to be re-elected, re-co-opted or re-nominated as a member of the committee till the expiry of the period of next term of five years of the committee from the date on which he has so ceased to be a member of the committee.
