Section 66(4) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(4)If the Collector is satisfied that a person-(a)has failed to lodge an account of election expenses in respect of an election within the time and in the manner required by Rule 62; and(b)has no good reasons or justification for the failure,the Collector shall by an order made under Section 144G and published in the Official Gazette and in such other manner as he deems fit declare him disqualified, and any such person shall be disqualified for a period of three years for being elected or for continuing as a member of the committee of any specified society. The Collector shall send a copy of his order to every contesting candidate at the election. But no such order shall be made by the Collector, until the person concerned has been given a reasonable opportunity of showing cause why he should not be disqualified for the failure. Against every such order of disqualification, an appeal shall lie to the Commissioner, if made within one month from the date of the order [* * *] [Deleted vide G.N. CSL. 2279/13447/15-C (149), dated 13.5.80.]
