Section 57A(7) in The Maharashtra Cooperative Societies Rules, 1961
(7)The Registrar or the officer authorised to preside over the meeting shall,(a)announce or cause to be announced the commencement of the meeting,(b)take possession of the minute book of the committee meetings from the officer of the society. However, for some reasons, if it is not possible for him to take possession of the minute book of the committee meetings of the society, at the commencement of the meeting, he shall record proceedings in the register kept for that purpose in his office. The text of the minutes of the meeting recorded in the minute book kept in the office of the Registrar shall be incorporated in the minute book of the society.(c)record the date, time, place, names of members of the committee present at the commencement of the meeting, in the minute book of the society or kept by him, as the case may be, in his own hand and cause all the members of the committee who are present, to sign it and it shall be obligatory on their part to do so. The signature of the members on the minute book shall be the concrete proof of their attendance.(d)not allow any other person to enter the place of meeting except the person or persons appointed to assist him, the officer of the society who has produced the minute book, the officer or officers against whom the motion of no-confidence is moved, the members of the committee who are for the time being entitled to sit and vote in any meeting of the committee, who are present at the commencement of the meeting and police officer or officers if called by him to maintain the law and order.(e)record or cause to be recorded, the proceedings of the meeting and thereafter allow those members who desire to sign the proceedings. Signature of the members on the minute book shall be the conclusive proof of their attendance.(f)not allow the discussions on any other subject than the subject on agenda.(g)declare the motion or motions as rejected and take a note to that effect with reasons, in the minute book under the following circumstances;-(i)if no member of the committee present;(ii)none of the members of the committee, who are present refuse to sign the requisition;(iii)2/3rd members are not present at the commencement of the meeting [and if] [Substituted '(i)' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] 2/3rd is fraction, it shall be rounded to next higher number.(h)(i)read or cause to be read the text and grounds of no-confidence motion and allow any of the member, who have signed the requisition to move the motion and to speak in support of the motion.(ii)allow the member against whom no-confidence motion is moved or any other member on his behalf to defend.(i)put the motion to vote and declare the results as laid down in sub-section (6) of Section 73ID.(j)the Presiding Officer shall not speak or give any decision on the merit or otherwise of no-confidence motion.(k)issue certificate in Form M-19 in favour of the society.]
