Section 73B(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)Notwithstanding anything contained in this Act or in the rules made thereunder or any bye-laws of any society, on the committee of such society or class of societies as the State Government may, by general or special order, direct, [three seats] [These words were substituted for the words 'four seats' by Maharashtra Act No. 16 of 2013 dated 13-8-2013. Section 32(a)(i), (w.e.f. 14-2-2013).] shall be reserved.-(a)one for the members belonging to the Scheduled Castes or Scheduled Tribes; [***] [The word 'and' was deleted by Maharashtra Act No. 6 of 2002 (w.e.f. 23-4-2001).][(a-i) one for the members belonging to the Other Backward Classes [and] [Clauses (a-1) and (a-2) were inserted by Maharashtra Act No. 6 of 2002 (w.e.f. 23-4-2001).];(a-ii) one for the members belonging to the De-notified Tribes (Vimukta Jatis), Nomadic Tribes or Special Backward Classes; [* * *] [The word 'and' was deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 32(a)(iii), (w.e.f. 14-2-2013).]];(b)[* * *] [Clause (b) was deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 32(a)(iv), (w.e.f. 14-2-2013).].
