Section 67 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
67. Publication of names of members of the Committee.
(1)On receipt of the declaration under Rule 30 or clause (e) of Rule 79 of the election returns under Rule 61, the Collector shall publish the names of all elected committee members by causing a list of such names together with their permanent addresses and the names of constituencies from which they are elected to be posted on the notice-board or at any prominent place in his office.(2)The Collector shall send a list of all the elected committee members to the society and to the Registrar in the case of societies referred to in Section 73-G(1)(i) and to the District Deputy Registrar in all other cases.
