Section 73B(3) in The Maharashtra Co-Operative Societies Act, 1960
(3)Any individual member of the society, or any elected member of the committee of a member-society, or any member of the committee of a member-society, whether elected, co-opted or appointed under this section, belonging to the Scheduled Castes or Scheduled Tribes, [or Other Backward Classes or De-notified Tribes (Vimukta Jatis) or Nomatic Tribes or Special Backward Classes,] [These words were added by Maharashtra Act No. 6 of 2002 (w.e.f. 23-4-2001).] [* * *] [The words 'or as the case may be, weaker section' were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 32(c), (w.e.f. 14-2-2013).], shall be eligible to contest the election to a reserved seat and every person who is entitled to vote at the election to the committee shall be entitled to vote at the election to any such reserved seat.
