Section 3(i) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
(i)to appoint any officer or employee of the State Government, or any Co-operative Society, or any Local Body on any post with such designation and duties for the purpose of conducting the elections; and it shall be obligatory on every officer or employee so appointed, to perform the duties assigned to him, failing which he shall be liable for prosecution for having committed contempt of the lawful authority of the public servant within the meaning of Chapter 'X' of the Indian Penal Code, 1860 :
