Section 114(2) in The Goa Co-operative Societies Act, 2001
(2)[ The Co-operative Tribunal shall consist of a President and an Additional President both of whom shall be appointed by the Government. Both, the President and the Additional President, shall have co-extensive powers and concurrent jurisdiction to deal with the cases filed in the Co-operative Tribunal. The Additional President shall decide such cases as are made over to him by the President.] [Substituted by the Goa Co-operative Societies (Amendment) Act, 2009 and thereafter vide Amendment Act 6 of 2010.]
