Section 132(2) in Himachal Pradesh Co-Operative Societies Rules, 1971
(2)The Tribunal shall consist of the President and not more than three other members to be appointed by the Government, who shall possess the following qualifications :-(a)The President of the Tribunal, shall be a person who is qualified to be a judge of any High Court in India or is retired District Judge, or who has held the office of the Registrar, [or Additional Registrar] or Joint Registrar of Co-operative Societies for not less than five years under any State Government or a member of Indian Administrative Service who has been borne on the State Cadre for a period of not less than five years.(b)The other members of the Tribunal shall be persons who have held the office of the Registrar [or Additional Registrar] [Inserted vide notification No.Coop. A(3)-1/99-Vol.-I dated 25-7-2006 published in Rajpatra dated 27-7-06.] or Joint Registrar of Co-operative Societies for not less than three years under any State Government or a member of Administrative Service who has been borne on the State Cadre for a period not less than five years or as non-officials closely associated with the cooperative movement who possess legal qualification (a recognised degree in law) and experience.
