Section 149(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)The [Co-operative Appellate Court] [These words were substituted for the word 'Tribunal', by Maharashtra 3 of 1974, 38(c).] shall consist of the President, [and such number of other members as the State Government may from time to time consider necessary, who possess] [These words were substituted for the words 'and not more than three other members possessing' by Maharashtra 27 of 1971, Section 3.] such qualifications as may be prescribed. [The President and other members shall hold office for such period or such different periods as may be prescribed.] [These words were inserted by Maharashtra 3 of 1974, Section 38(6).]
