Section 38(2) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(2)On such deposit being made, the Presiding Officer shall :(a)warn the person challenged of the penalty for personation.(b)read the relevant entry in the list of voters in full and ask him whether he is the person referred to in that entry.(c)enter his name and address in the list of challenged voters in Form VII, and(d)require him to affix his signature in the said list.
