Section 135 in The West Bengal Co-Operative Societies Act, 1983
135. Tribunal. -
(1)(a)The State Government may by notification constitute one or more co-operative Tribunals. A Tribunal shall consist of such number of persons [(including a Chairman)] [Words and brackets inserted by West Bengal Act 21 of 1990.] possessing such qualifications and shall have such jurisdiction as may be prescribed.(b)When more than one Tribunal is constituted under clause (a), the State Government shall declare by notification one of the Tribunals to be the Principal Tribunal.(2)A Tribunal shall exercise all the powers conferred upon an Appellate Court by Order XLI in the First Schedule to the Code of Civil Procedure, 1908.(3)Any person aggrieved by an order made by a Tribunal may, within ninety days from the date of such order, apply to such Tribunal for review of such order on one or more of the grounds specified in rule 1 of Order XLVII of the Code of Civil Procedure, 1908.(4)A Tribunal shall not make any order on an application made under sub-section (3) without giving the person likely to be affected adversely by such order an opportunity of being heard.(5)When an appeal or application for review is filed before a Tribunal, it may make, on such terms and conditions as it thinks fit, such interlocutory order as may appear to it to be just and convenient.(6)A Tribunal may hold its sittings at any place within its jurisdiction for the convenience of the parties concerned after previous notice to them and may by regulation lay down its own procedure with the previous approval of the State Government.
