Section 62 in Jammu and Kashmir Co-operative Societies Rules, 2001
62. Sittings of the tribunal
- The Headquarters of the Tribunal, shall be at Srinagar/Jammu and all appeals and applications shall be heard at Srinagar/Jammu:Provided that if, in opinion of the Chairman of the Tribunal there is sufficiently a large number of appeals and applications arising out of orders and other proceedings in any particular area, he may direct the Tribunal to sit at any convenient place in the State of J&K to hear and dispose of such appeals and applications in which case sufficient notice of the sitting indicating place and date shall be given in writing to the parties concerned, and by publication on the notice board of the Tribunal and in any two newspapers having large circulation in the State.
