Section 80(a) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(a)where any charge is made in the petition of any corrupt practice having been committed at the election recording -(i)a finding whether any corrupt practice has or has not been proved to have been committed at the election, and the nature of that corrupt practice; and(ii)the names of all persons if any, who have been proved at the trial to have been guilty of the practice, and
