Section 6(5) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
(5)In the event of the District Co-operative Election Officer or Taluka or Ward Co-operative Election Officer taking action under the last preceding sub-rule, he shall also cause copies of the provisional list of voters to be displayed on his notice board and notice board of the society within ten days from the date of receipt of such list from the society for inviting claims and objections from the members of the society:Provided that, such list may be published on the official website of SCEA and the Co-operation Department.
