Section 6 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
6. Terms & conditions.
(1)The members of the Tribunal including Chairman shall be deemed to be public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (XLV of 1860) and the proceedings taken before the Tribunal shall be subject to Sections 195 and 340 of the Code of Criminal Procedure.(2)No member shall accept any other paid employment outside the duties of his office during the term of his membership of the Tribunal.
