Section 104(2) in The Maharashtra Cooperative Societies Rules, 1961
(2)Each of the other members of the Appellate Court to be appointed by the State Government shall be a person, -(a)who possesses any qualification laid down in sub-rule (1), or(b)who has held office not lower in rank than that of Joint Registrar or Cooperative Societies for [not less than one year].(c)who is enrolled as an Advocate, or holds a degree or other qualification in law of any University established by law or of any other authority which entitles him to be enrolled as an Advocate, and either (i) has held office not lower in rank than that of Deputy Secretary to Government for no less than three years, or (ii) in the opinion of the State Government, possesses good knowledge and experience of co-operative law and practice or is closely associated with the co-operative movement. As far as practicable, at least one of the other members of the Appellate Court shall be a person who is holding or has held an office not lower in rank than that of Joint Registrar as aforesaid.
