Section 77B in The Maharashtra Cooperative Societies Rules, 1961
77B. Age limit for Judges.
(1)No person shall hold or continue to hold the office of Judge of Co-operative Court after he attains the age of sixty-two years.(2)Notwithstanding anything contained in sub-rule (1), the State Government may, for such period or periods as it considers necessary, continue all or any of the Officers on Special Duty as Judges of the Co-operative Courts, who were holding office as such officers immediately before this rule comes into force and who are otherwise qualified to be Judges of the Co-operative Courts.
