Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Co-Operative Societies (Amendment) Act, 2015 [31 July 2015] CONTENTS 1. Short title 2. Insertion of section 73CC in Mah. XXIV of 1961 Maharashtra Co-Operative Societies (Amendment) Act, 2015 [31 July 2015] An Act further to amend the Maharashtra Co-operative Societies Act, 1960. WHEREAS it is expedient further to amend the Maharashtra Co- operative Societies Act, 1960, for the purposes hereinafter appearing ; it is hereby enacted in the Sixty-sixth Year of the Republic of India as follows :- 1. Short title :- This Act may be called the Maharashtra Co-operative Societies (Amendment) Act, 2015. 2. Insertion of section 73CC in Mah. XXIV of 1961 :- After section 73CB of the Maharashtra Co-operative Societies Act, 1960, the following section shall be inserted, namely :- 73CC. Power of State Government to postpone election. Where due to scarcity, drought, flood, fire or any other natural calamity or rainy season or any election programme, of the State Legislative Assembly or Council or House of the People or a local authority, coinciding with the election programme of any society or class of societies, in the opinion of the State Government, it is not in the public interest to hold elections to any society or class of societies, the State Government may, notwithstanding anything contained in this Act or the rules, or bye-laws made thereunder, or any other law for the time being in force, for reasons to be recorded in writing, by general or special order, postpone the election of any society or class of societies, for a period not exceeding six months at a time, which period may further be extended so, however, that, the total period shall not exceed one year in the aggregate. .