Section 154A(4) in The Maharashtra Co-Operative Societies Act, 1960
(4)The State Government may, be general or special order, provide for-(a)the calling of the meetings of the Council and the procedure at such meetings.(b)duties of the Secretary to the Council,(c)sub-committee or committees of the Council,(d)the term of office of members of the Council and travelling and daily allowances admissible to the members of the Council.][Chapter XIII-B] [Inserted by Maharashtra Act No. 23 of 2019, dated 23.7.2019.] Co-Operative Housing Societies
