Section 84 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
84. Effect of orders of the Commissioner.
(1)Every order of the Commissioner under Rule 79 or 80 shall take effect as soon as it is pronounced by the Commissioner.(2)Whereby an order under Rule 79 the election of a returned candidate is declared to be void, acts and proceedings in which that returned candidate has, before the date thereof, participated as a member of the committee shall not be invalidated by reason of that order, nor shall such candidate be subjected to any liability or penalty on the ground of such participation.
