Section 112A(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)Every [District Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'District Loan Committee' by Maharashtra 41 of 2005, (w.e.f. 25-8-2005) Section 8.] shall have a Chairman, who shall be elected by the [elected delegates and members thereof] [These words were substituted by Maharashtra 13 of 1994, Section 10(2).] from amongst themselves.
