Section 71A(3) in The Maharashtra Co-Operative Societies Act, 1960
(3)The person against whom action is taken by the Registrar under subsection (2) shall be disqualified to continue to be the officer of any society or to be officer of any society at any next election including any next by-election held immediately after the expiration of a period of one month during which such person has failed to pay the amount referred to in sub-section (2).] [Section 71-A was renumbered as sub-section (1) of that section and sub-section (2) and (3) were added by Maharashtra 20 of 1986, Section 26.]
