Section 73A(4) in The Maharashtra Co-Operative Societies Act, 1960
(4)If any person becomes, at the same time, [* * * *] [These words 'after the commencement of the said Act' were deleted by Maharashtra 20 of 1986, Section 29(c).] a designated officer of societies, in excess of the number prescribed under sub-section (2), unless he resigns his office in the society or societies in excess of the said number within a period of [ten days] [Substituted by Maharashtra 10 of 1988, Section 11(a).] from the date on which he is [elected, co-opted or nominated] [These words were substituted for the words 'elected or appointed' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 29(b)(i), (w.e.f. 14-2-2013).] a designated officer of more than the permissible number of society or societies, or if the [elections, co-options or nominations] [These words were substituted for the words 'elections or appointments' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 29(b)(ii), (w.e.f. 14-2-2013).] are held or made simultaneously, from the date on which the result of last of such [elections, co-options or nominations] [These words were substituted for the words 'elections or appointments' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 29(b)(ii), (w.e.f. 14-2-2013).] is declared, he shall, at the expiration of the said period of [ten days] [Substituted by Maharashtra 10 of 1988, Section 11(a).] cease to be a designated officer of all such societies [and thereupon, notwithstanding anything contained in any other provisions of this Act, a person so resigning or ceasing to be a designated officer of any or all such societies shall not be eligible for being [re-elected, re-co-opted or re-nominated] [This portion inserted by Maharashtra 10 of 1988, Section 11(b).] as a designated officer of such society or societies during the remainder of the term of office for which he was so elected or appointed; and at no point of time such person shall be a designated officer of societies in excess of the number prescribed under subsection (2)] [Sub-section (1A) was inserted by Maharashtra 13 of 1994.].
