Section 8 in Delhi Co-Operative Tribunal Rules, 2006
8. [ Appointment on deputation. [Substituted by the Delhi Co-operative Tribunal (Amendment) Rules, 2009, Rule 6.]
- Every person, who is a member of Judicial Service or is in Service under the Central Government or a State Government or the Government of a Union Territory and who fulfills the requisite qualification under Rule 4 shall be eligible for appointment on deputation basis. Terms and conditions of appointment on deputation basis including pay and allowances, pension, leave and other benefits, etc., will be decided by the Government.]
