Section 69 in Jammu and Kashmir Co-operative Societies Rules, 2001
69. Restriction on persons appearing as legal practitioners
(1)In the proceeding before the Registrar, the Arbitrator or any other person deciding a dispute or in appeals before the Registrar, the Tribunal or the Govt. a legal practitioner shall not be entitled to appear to represent any of the party, but the Registrar or any other authority deciding dispute or hearing an appeal may permit such appearance in special cases.(2)Any officer of a Co-operative Society who appears as a legal practitioner -(i)against such society or against any other Co-operative Society which is a member of the former society; or(ii)(otherwise than in an honorary capacity), on behalf of such society or on behalf of any other society which is a member of the former society, shall be deemed to have vacated his office in the society.
