Section 255 in The U.P. Co-operative Societies Rules, 1968
255. [ [Substituted by Notification No. 455-M/XLIX-1-94-7(10)-94 T.C., dated June 5, 1995, vide U.P. Co-operative Society (Twenty Ninth Amendment) Rules, 1995, dated 5.6.1995. (w.e.f. 5.6.1995).]
[(a) The Chairman or a member of the Tribunal shall hold office for a term of four years from the date on which he enters upon his office:Provided that no Chairman or Member shall hold office as such after he has attained-(i)in the case of Chairman, the age of sixty-four years; and(ii)in the case of member, the age of sixty-two years.(b)Subject to the Proviso to clause (a) the Chairman or the member of the Tribunal may be re-appointed so however that the total period of continuance of that person on the Tribunal shall not [exceed six years].(c)No officer shall be appointed or shall continue as the Chairman or the Member of the Tribunal if he is or becomes the Chairman, Vice-Chairman or a member of the Committee of Management of any Co-operative Society.]
