Section 81 in Kerala Cooperative Societies Act, 1969
81. [ Tribunal. [Substituted by Kerala Act No. 38 of 1971.]
(1)The Government shall constitute a single member Tribunal to exercise the powers and discharge the functions conferred on the Tribunal under this Act.(2)A person shall not be qualified for appointment as a member of the Tribunal unless he is or has been holding the post of a District Judge in the State.(3)The term, salary and allowances and other conditions for service of the member shall be such as may be decided by Government from time to time.(4)The Government shall make rules for regulating the procedure and disposal of the business of the Tribunal.
