Section 73CB(9) in The Maharashtra Co-Operative Societies Act, 1960
(9)(a)If any person to whom sub-section (8) applies is, without reasonable cause, guilty of any act or omission in discharge of his official duty, he shall, on conviction, be punished with fine which may extend to five hundred rupees.(b)No suit or other legal proceedings shall lie against any such person for damages in respect of any such act or omission as aforesaid.Explanation. - For the purposes of this sub-section the expression "persons to whom sub-section (8) applies" are the Returning Officers, Assistant Returning Officers, Presiding Officers, Polling Officers and any other persons appointed to perform any duty in connection with the receipt of nominations or withdrawal of candidatures, or the recording or counting of votes at an election; and the expression "official duty" shall be construed accordingly, but shall not include duties imposed otherwise than by or under this Act.
