Section 19(3) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(3)In the case of a reserved seat under the provisions of section 73-B. a candidate shall not be deemed to be qualified to be chosen to fill that seat unless his nomination paper contains a declaration by him specifying the particular scheduled caste, scheduled tribe or Vimukta Jati of which he is a member [or in the case of member belonging to the weaker section, a declaration that he is a member of such weaker section within the meaning of section 73-B specifying the particulars of the general or special order of the State Government under which he claims to be the member of such weaker section] [Substituted by CSL 1185/49256/CR-218/15-C, dated 14.7.1986.].
