Section 76(1) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(1)Every election petition shall be tried by the Commissioner :Provided that, the Commissioner shall have the discretion to refuse for reasons to be recorded in writing to examine any witness or witnesses if he is of the opinion that evidence of such witness or witnesses is not material for the decision of the petition or that the party tendering such witness or witnesses is doing so on frivolous grounds or with a view to delay the proceedings.
