Section 73CB(14) in The Maharashtra Co-Operative Societies Act, 1960
(14)The committee of every co-operative society shall,-(a)inform the State Co-operative Election Authority about the expiry of its term of office at-least six months before the date of expiry of such term;(b)inform any casual vacancy occurred in the committee or its office bearers, within fifteen days of the occurrence of such vacancy;(c)furnish such books, records and information as the State Co-operative Election Authority may require as per the calendar specified by the State Co-operative Election Authority;(d)provide all necessary help, assistance and co-operation for the smooth preparation of electoral rolls for the conduct of elections.
