Section 19(2) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(2)Any person who is not subject to any disqualification as a voter under the Act, rules or bye-laws and whose name is entered in the list of voters for the constituency for which the candidate is nominated, may subscribe as proposer [and as seconder.] [Substituted by CSL 1185/49256/CR-218/15-C, dated 14.7.1986.]
