Section 63 in Jammu and Kashmir Co-operative Societies Rules, 2001
63. Qualification of member of Tribunal
- No person shall be qualified to be appointed as a member of the Tribunal unless he(a)is a District judge or has exercised the powers of a District Judge; or(b)is an Advocate of at least ten years standing; or(c)[ is a person who has obtained a Degree in law and has experience of working as Registrar Cooperative Societies or a person with a degree in law and having higher diploma in Cooperative management and is equal in status to Registrar Cooperative Societies.] [Recast by SRO 1 dated 4th january, 2005]
