Section 112A(4) in The Maharashtra Co-Operative Societies Act, 1960
(4)The term of office of members [* * *] [The words 'other than ex-officio members' were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 69(c), (w.e.f. 14-2-2013).] of a [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 be for a period of five ears and shall be deemed to commence on the date of the first meeting referred to in sub-section (3) and the term of office of the Chairman shall be coterminous with the term of such members and on expiry of their term they shall be deemed to have vacated their offices.
