Section 112AA in The Maharashtra Co-Operative Societies Act, 1960
112AA. [ Election of delegate as member of [Co-operative Agriculture and Rural Multipurpose Development Bank] [This section was inserted by Maharashtra 10 of 1988, Section 21.] from City of Bombay District and Bombay Suburban District.
(1)Notwithstanding anything contained in this Act or the rules made thereunder, the members of the [Co-operative Agriculture and Rural Multipurpose Development Bank] [These words were substituted for the words 'Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f. 25-8-2005) Section 8.] from the City of Bombay District and Bombay Suburban District shall elect one delegate from amongst themselves for every general body meeting of the members of the Bank.(2)Subject to the provisions of section 14, the [Co-operative Agriculture and Rural Multipurpose Development Bank] [These words were substituted for the words 'Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f. 25-8-2005) Section 8.] shall make bye-laws for the purpose of the election of a delegate under sub-section (1).(3)The power to make bye-laws conferred by sub-section (2) is subject to the condition of the bye-laws being made after previous approval of the Registrar.]
