Section 104(4) in The Tripura Co-operative Societies Rules, 1976
(4)(a)The President and each of the other members of the Tribunal shall hold office for such period not less than two years as the State Government may, by notification in the official Gazette, specify in this case, and shall be eligible for re-appointment.(b)Notwithstanding anything contained in Clause (a) no person shall be eligible to continue to hold office of the President or a member after he attains the age of sixty-five years.(c)The President or a member of the Tribunal may at any time resign his office.(d)The President or a member of the Tribunal may, with the previous permission of the State Government, hold any other office, appointment or employment not inconsistent with his position on the Tribunal.
