Section 47B(2) in Jharkhand Co-operative Societies Act, 2008
(2). Co-operative Forum. - (a) The State Government shall, by notification establish for the purposes of this Act, Co-operative Forums in each district or Group of Districts as the case may be, by notification.The Co-operative Forum shall comprise of (i) sitting or retired District Judge as Chairman , (ii) Deputy Registrar of Co-operative Societies , sitting or retired as member (iii) A person of ability, integrity and standing having adequate knowledge and experience of at least five years in dealing with the problems relating to co-operative law as member(b)A person not below the rank of Assistant Registrar, either working or retired, shall be posted by the State Government as Secretary of the Co-operative Forum.Provided that a person shall be disqualified for appointment as a member of State co-operative Tribunal or Co-operative Forum, if he -(a)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government, involves moral turpitude; or(b)is an undischarged insolvent; or(c)is of unsound mind and stands so declared by a competent Court; or(d)has been removed or dismissed from the service of the Government or a body corporate owned or controlled by the Government; or(e)has, in the opinion of the State Government, such financial or other interest as is likely to affect prejudicially the discharge by him of his functions as a member; or(f)has such other disqualifications as may be prescribed by the State Government.(C)The members of the co-operative Tribunal and Forum, other than the Chairman shall be appointed on the recommendation of a Selection Committee consisting of the following , namely : -(i)Principal Secretary Department of Co-operation- Chairman,(ii)Principal Secretary, Law Department - Member,(iii)Principal Secretary, Department of Personnel & Administrative Reforms - Member:(iv)Principal Secretary, Department of Finance - MemberProvided that the State Government shall appoint/nominate the Chairman of the Co-operative Tribunal and the Forum and also fix their remuneration and allowances as per the existing provisions.
