Section 123 in Rajasthan Co-operative Societies Act, 1965
123. Constitution of and appeals to the Tribunal.
(1)The Government shall constitute a Tribunal called the Rajasthan State Co-operative Tribunal, to exercise the functions conferred on the Tribunal by or under this Act.(2)The Tribunal may consist of one person or of such number of persons as the Government may think fit and where the Tribunal consists of two or more members, one of them shall be appointed as the Chairman.(3)A person shall not be qualified for appointment as the presiding officer of the Tribunal, unless-(a)he has retired as a Judge of a High Court in India; or(b)he is or has been a District Judge; or(C)he has served as a Registrar of co-operative societies for not less than three years in any State in India.(4)Any vacancy other than a casual vacancy in the membership of the Tribunal shall be filled by the Government and the proceeding may be continued before the Tribunal from the stage at which the vacancy is filled.(5)Subject to the previous sanction of the Government, the Tribunal shall frame regulations consistent with the provisions of this Act and the rules made thereunder, for regulating its procedure and the disposal of its business. The regulations shall come into force on the date of their publication in the Official Gazette.(6)Any person aggrieved by,-(a)any decision of the Registrar made under clause (a) of subsection (1) of section 77, or(b)any decision, of the person invested by the Government with powers in that behalf under clause (b) of sub-section (1) of section 77, or(c)any award of an arbitrator under clause (c) of sub-section (1) of section 77, or(d)any order made under section 120 with a view to prevent any delay or obstruction in the execution of any decision or award that may be made under section 77, or(e)an order of the Registrar removing [x x x] [Omitted by Rajasthan Act No. 17 of 1976.] a member of a cooperative society or debarring a member from election or appointment to a Committee under section 36,may within sixty days from the date of the decision, award or order, as the case may be, appeal to the Tribunal.Explanation. - The Tribunal hearing an appeal under this Act shall exercise all the powers conferred upon an appellate court by section 97 and Order XU in the First Schedule to the Code of Civil Procedure, 1908.
