Section 77(3) in The M.P. Co-Operative Societies Act, 1960
(3)(a)No person shall be qualified to be the Chairman of the Tribunal unless he had been a Judge of a High Court or has held the office of a District Judge for not less than five years.(b)Of the other two members, one shall be an officer of Co-operative Department not below the rank of joint Registrar and the other shall be non-official closely associated with the co-operative movement or an Advocate or a Pleader having practical experience in the co-operative movement for a period of not less than fifteen years :Provided that if the State Government thinks fit, tire Tribunal may consist of a single person.Explanation. - For the purpose of this sub-section "non official" shall mean a person who on the date of his appointment as a member, does not hold any office of profit under the Government of India or the Government of any State.
