Section 6(2) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
(2)The period of two years as provided in sub-section (3A) of section 27 of the Act is to be counted from the date of enrolment of member to the date when election of the managing committee of the society becomes due:Provided that, the period of two years shall not be counted in respect of a co-operative housing society and a co-operative premises society as provided in the proviso to sub-section (3A) of section 27 of the Act:Provided further that, in case of societies where the elections could not been held before the expiry of the term of the committee due to unforeseen situations or any other reason, a provisional list of the voter shall be prepared on the basis of the date fixed by the SCEA:Provided also that, provisional list of voters of the society having its first elections due after term of expiry of the provisional committee under clause (a) of sub-section (1A) of section 73 shall comprise of all the members as on the date of election when due:Provided also that , the provisional list of the voters of the society on which an authorized officer is appointed under section 77A or an administrator is appointed under section 78A, shall be prepared on the basis of the date fixed by the SCEA.
