Section 58 in The Maharashtra Cooperative Societies Rules, 1961
58. [ Disqualification of committee and its members. [Substituted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]
- When on communication by the Chief Executive Officer of society or otherwise, the Registrar comes to know that any member of the committee incurs disqualification as mentioned in section 73 CA and the Bye-laws, the Registrar shall, after giving an opportunity of being heard, issue an order of cessation of membership of such member from the committee of the society:Provided that, the Registrar shall decide the matter within sixty days from the date of such communication or otherwise.]
