Section 94(2) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(2)Where a society has to send such nominee, and the Collector has published his order made under Rule 16 as required by clause (b) of Rule 17, the Committee of the Society shall hold its meeting for the election of the nominee, within a period of 15 days from the date of publication of the election programme or within such extended period as the Collector may allow.
