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State of Rajasthan - Section

Section 102 in Rajasthan Co-operative Societies Rules, 2003

102. The condition of service and procedure for selection of chairman and members of the Rajasthan State Co-operative Tribunal.

— (1) The terms and conditions of service and salary and allowances of the Chairman and the member of the Rajasthan State Co-operative Tribunal as referred to in sub-section (3) and (4) of section 105, respectively, shall be regulated by the respective rules applicable to the members on them in their parent department.
(2)The terms and conditions of the service and salary and allowances, if any, of the member as referred to the sub-section (5) of section 105, shall be decided by the Government from time to time.
(3)The Chairman and the member as referred to in sub-section (3) and (4) of section 105, shall be selected and appointed by the Rajasthan High Court and the Government respectively.
(4)The member as referred to in sub-section (5) of section 105, shall be appointed by the Government on the recommendation of a committee consisting of the following:-
(a) The Principal Secretary/Secretary to the Government,Co-operative Department, Rajasthan Chairman
(b) The Principal Secretary/Secretary to the Government,Department of Personnel, Rajasthan Member
(c) Representative of Law Secretary, Government of Rajasthan(Notbelow the rank of J.L.R.) Member
(d) Registrar, Co-operative Society, Rajasthan Member-Secretary