Section 54(2) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
(2)The District Co-operative Election Officer upon receipt of such report, or of his own motion in the circumstances stated in sub-rule (1) of this rule, after taking into consideration all material circumstances, and subject to any general or special orders issued by the SCEA, either.-(a)declare the poll at the polling station to be void, appoint a day and fix the hours, for taking a fresh poll at that polling station and notify the day, so appointed and the hours, so fixed in such manner as may deem fit ; or(b)if satisfied that, the result of a fresh poll at that polling station will not, in any way, affect the result of the election or that the error or irregularity in procedure is not material, then he may issue such directions to the Returning Officer or take such action as he may deem proper for the election.
