Section 47B(1) in Jharkhand Co-operative Societies Act, 2008
(1)(a)Subject to such Rules as may be prescribed, the State Government shall, by a notification, published in the Official Gazette, constitute a State Co-operative Tribunal for such area or areas as many be specified in the notification, consisting of three members to exercise all the powers and perform all the functions conferred by or under this Act or any other law for the time being in force upon such Tribunal.The State Co-operative tribunal shall comprise of (i) A retired High Court Judge or sitting District Judge as Chairman (ii) Joint Registrar of Co-operative Societies , working or retired as member (iii) A person of ability , integrity and standing having adequate knowledge and experience of at least ten years in dealing with the problems relating to co-operative law as member.(b)A person not below the rank of Deputy Registrar, either working or retired, shall be posted by the State Government as Secretary of the State Co-operative Tribunal.
