Section 41(3) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
(3)The Presiding Officer shall, thereafter, hold a summary inquiry into the allegations and may for that purpose ;(a)require the challenger to adduce evidence in proof of the challenge and the person challenged to adduce evidence in proof of his identity ;(b)put to the person challenged any question necessary for the purpose of establishing his identity and require him to answer them on oath ; and(c)administer an oath to the person challenged and any other person offering to give evidence.
