Section 73A(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)No person shall at the same time, be or continue to be a designated officer of more than one society falling in Category I or Category II or Category III of the categories mentioned below; and shall not be or continue to be a designated officer in more than two societies in the aggregate in the three categories:-Category I. - Societies, the area of operation of which extends to the whole of the state.[Category II. - Societies, the area of operation of which does not extend to the whole of the State,-(a)but extends to at least one whole district irrespective of their authorised share capital; or(b)but extends to areas comprised in part or parts in one or more districts and the authorised share capital of which is more than Rs. 10 lakhs.Category III. - Societies, the area of operation of which does not extend to one whole district but extends at least to one whole taluka, or the authorised share capital of which is not more than Rs. 10 lakhs but is not less than Rs. 5 lakhs.] [Category II and III substituted by Maharashtra Co-operative Societies (Amendment) Act, 1995 Section 2. Maharashtra Act XXVII Of 1996 MGG dated 5-9-1996 Part 8 Page 775.][Explanation. - For the purposes of this sub-section, the expression "society" shall not include a society with no share capital and a society not engaged in commercial activities.] [This Explanation was inserted by Maharashtra 20 of 1986, Section 29(a).]
