Section 60(5) in The Maharashtra Cooperative Societies Rules, 1961
(5)Voting may be by show of hands or by ballot as may be decided by the [President of the meeting, unless otherwise specified in the bye-laws.] [Substituted 'members present at the meeting, unless otherwise specified in the by-laws. Notwithstanding anything contained in the by-laws, election of office bearers of a Society having members share capital in excess of Rs. 10,000, including Government share capital, if any, shall be by ballot.' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]
