Section 77B(2) in The Maharashtra Cooperative Societies Rules, 1961
(2)Notwithstanding anything contained in sub-rule (1), the State Government may, for such period or periods as it considers necessary, continue all or any of the Officers on Special Duty as Judges of the Co-operative Courts, who were holding office as such officers immediately before this rule comes into force and who are otherwise qualified to be Judges of the Co-operative Courts.
