Section 9 in Delhi Co-Operative Tribunal Rules, 2006
9. [ Term of office. [Substituted by the Delhi Co-operative Tribunal (Amendment) Rules, 2009, Rule 7.]
- Every person appointed as Chairman and the member of the Tribunal shall hold office for a term of three years from the date on which any one of them enters upon his office, but shall be eligible for reappointment for another term of three years, provided that no such person shall hold office, as member of the Tribunal after he has attained the age of sixty-five years.]
