Section 119 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
119. Qualifications and appointment of Tribunal under section 57.
- The person constituting a Tribunal under section 57 shall be either,-(a)a person who is holding or had held the office of a Mamlatdar, Deputy Collector, Assistant Registrar or Deputy Registrar of Co-operative Societies, or Special Auditor of Co-operative Societies, for not less than three years, or(b)a person who has, for not less than five years, been an advocate, or a pleader, or a person who had worked as a Chairman, Vice-Chairman or a member of a Market Committee or a Secretary thereof for a period of not less than five years, and who at the time of his appointment (as such) is not in any way connected with the Market Committee or with the person from whom the sum is alleged to be due.
