Section 5 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
5. Terms of Office.
(1)The members of the Tribunal shall normally be appointed for a period of two years from the date of their appointment:Provided that the period of appointment may be reduced or extended by the State Government.(2)Any vacancy in the membership of the Tribunal shall be filled up by the State Government as soon as may be possible. During the vacancy in the post of the Chairman or pending the appointment of a permanent Chairman, the Government may appoint one of the remaining member as Chairman.
