Section 77A(3) in The Maharashtra Co-Operative Societies Act, 1960
(3)[ The Committee or [authorised officer] [Sub-section (3) was substituted, by Maharashtra 20 of 1986, Section 39(b).] so appointed shall hold office for a period of six months from the date of assuming the management of the society and shall make necessary arrangements for constituting a new committee within the said period and for enabling the new committee including any new committee referred to in clause (f) of sub-section (1), which is determined by the Court to have been legally elected, to enter upon office:][* * *] [The first and second provisos were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 44(f)(ii), (w.e.f. 14-2-2013).].[Provided that, in no circumstances the term of office of the committee or authorised officer shall exceed six months from the date of their holding office.] [This proviso was added by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 44(f)(iii), (w.e.f. 14-2-2013).]
