Section 73CB(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)The superintendence, direction and control of the preparation of the electoral rolls for, and the conduct of, all elections to a society shall vest in the authority called as 'the State Co-operative Election Authority', as may be constituted by the State Government in that behalf. Every general election of the members of the committee and election of the office-bearers of a society including any casual vacancy to the extent applicable shall be held as per the procedure prescribed.
