Section 56K(4) in The Maharashtra Cooperative Societies Rules, 1961
(4)Except with the previous approval of the District Election Officer, or the Chief Election Officer as the case may be, the date fixed under this rule shall not be changed within 7 days or the date fixed for the poll:Provided that, if due to any unavoidable circumstances and in the public interest, it has become imminent to modify the programme and there is no sufficient time for obtaining the previous approval of the District Election Officer or the Chief Election Officer as the case may be, to such modifications, the Returning Officer may, for the reasons to be recorded in writing, modify the programme. In every such case the Returning Officer shall forthwith send a copy of the modified election programme along with the reasons recorded by him for such modification to the Chief Election Officer or the District Election Officer, as the case may be.
