Section 73AAA(5) in The Maharashtra Co-Operative Societies Act, 1960
(5)(a)If, at any general election of members of the committee, the committee could not be constituted after declaration of results, then notwithstanding anything contained in this Act or the rules or the by-laws of the society, the returning officer or any other officer or authority conducting such election shall, within seven days of the declaration of two-thirds or more number of members, forward their names together with their permanent addresses to the Registrar, who shall, within fifteen days from the date of receipt thereof by him, publish or cause to be published such names and addresses by affixing a notice on the Notice Board or at any prominent place in his office; and upon such publication the committee of the society shall be deemed to be duly constituted. In determining two-thirds of the number of members, fraction shall be ignored:Provided that, such publication shall not be deemed,-(i)to preclude the completion of elections of the remaining members and the publication of their names and the permanent addresses of the elected members likewise as and when they are available; or(ii)to affect the term of the office of members of the committee under the Act;(b)the names of the remaining members after they are elected (together with their permanent addresses), may also thereafter be likewise published by the Registrar.]
