Section 6(1) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
(1)A provisional list of voters shall be prepared by every society in the year in which the election of such society is due to be held. The member who has completed minimum two years as member from the date of his enrolment and who is an active member shall be included in the provisional list as laid down in sections 26 and 27 of the Act. If different constituencies are provided in the bye-laws, the names of voters shall be arranged constituency wise, if required, as laid down in the bye-laws.
