Section 77(5) in The M.P. Co-Operative Societies Act, 1960
(5)(a)The Chairman and other members of the Tribunal shall hold office ordinarily for a period of not less than two years and not more than five years as the State Government may, by notification, specify in this behalf.(b)A person who has held office as the Chairman or a member, for a period mentioned in clause (a) shall be eligible for reappointment.(c)The Chairman or a member of the Tribunal may, at any time, resign his office.(d)The Chairman or a member of the Tribunal may with the permission of the State Government, hold any other office, appointment or employment not inconsistent with his position on the Tribunal.
