Section 73B in The Maharashtra Co-Operative Societies Act, 1960
73B. [ [Reservation of certain seats on committees of societies and election thereto.] [Section 73-B was substituted for the original by Maharashtra 45 of 1983, Section 5.]
(1)Notwithstanding anything contained in this Act or in the rules made thereunder or any bye-laws of any society, on the committee of such society or class of societies as the State Government may, by general or special order, direct, [three seats] [These words were substituted for the words 'four seats' by Maharashtra Act No. 16 of 2013 dated 13-8-2013. Section 32(a)(i), (w.e.f. 14-2-2013).] shall be reserved.-(a)one for the members belonging to the Scheduled Castes or Scheduled Tribes; [***] [The word 'and' was deleted by Maharashtra Act No. 6 of 2002 (w.e.f. 23-4-2001).][(a-i) one for the members belonging to the Other Backward Classes [and] [Clauses (a-1) and (a-2) were inserted by Maharashtra Act No. 6 of 2002 (w.e.f. 23-4-2001).];(a-ii) one for the members belonging to the De-notified Tribes (Vimukta Jatis), Nomadic Tribes or Special Backward Classes; [* * *] [The word 'and' was deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 32(a)(iii), (w.e.f. 14-2-2013).]];(b)[* * *] [Clause (b) was deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 32(a)(iv), (w.e.f. 14-2-2013).].(2)[* * *] [Sub-section (2) was deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 32(b), (w.e.f. 14-2-2013).].(3)Any individual member of the society, or any elected member of the committee of a member-society, or any member of the committee of a member-society, whether elected, co-opted or appointed under this section, belonging to the Scheduled Castes or Scheduled Tribes, [or Other Backward Classes or De-notified Tribes (Vimukta Jatis) or Nomatic Tribes or Special Backward Classes,] [These words were added by Maharashtra Act No. 6 of 2002 (w.e.f. 23-4-2001).] [* * *] [The words 'or as the case may be, weaker section' were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 32(c), (w.e.f. 14-2-2013).], shall be eligible to contest the election to a reserved seat and every person who is entitled to vote at the election to the committee shall be entitled to vote at the election to any such reserved seat.(4)[ Where no person is elected to any of the three reserved seats, then such seat or seats shall be filled in by nomination from amongst the persons entitled to contest the election under sub section (3).] [Sub-section (4) was substituted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 32(d), (w.e.f. 14-2-2013).]Explanation. - For the purposes of this section,-(a)a general or special order, if any, issued by the State Government under section 73-B as it existed before the date of commencement of the Maharashtra Co-operative Societies (Amendment) Act, 1983 shall be deemed to have been issued under sub-section (1) of this section and shall continue to be in force until duly repealed or amended;(b)the expression "Scheduled Castes" includes "Nav-Boudhas", [* * *] [The words 'and the expression' Scheduled Tribes' includes 'De-notified Tribes and Nomadic Tribes' were deleted by Maharashtra Act No. 6 of 2002, (w.e.f. 23-4-2001).][(b-1) the expression "Other Backward Classes, De-notified Tribes (Vimukta Jatis) and Nomadic Tribes and Special backward Classes" means such classes or parts of or groups within such classes as are declared, from time to time, by the State government to be Other Backward Classes, De-notified Tribes (Vimukta Jatis) and Nomadic Tribes and Special backward Classes;] [Clause (b-l) was inserted by Maharashtra Act No. 6 of 2002, (w.e.f. 23-4-2001).](c)[* * *] [Clause (c) was deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 32(e), (w.e.f. 14-2-2013).].
