Section 144B in The Orissa Co-operative Societies Rules, 1965
144B. The members of the Tribunal.
(1)The Tribunal shall consist of not more than two members. In case the Tribunal is constituted with two members, one of them shall be from Orissa Superior Judicial Service (Senior Branch) who shall be the Chairman of the Tribunal.(2)The member or members of the Tribunal shall function as per the regulation framed under Sub-rule (4).(3)The headquarters for the Tribunal shall be at Bhubaneswar and it may sit at such place or places as it may find convenient for the transaction of its business.(4)Subject to the previous sanction of the State Government Tribunal shall make regulations not inconsistent with the provisions of the Act and these rules, for regulating its procedure and disposal of its business. The regulation so made shall be published in the Official Gazette.Chapter-XII Miscellaneous
