Section 105(5) in Rajasthan Co-operative Societies Act, 2001
(5)Another member of the Tribunal shall be either a distinguished advocate who has atleast 15 years experience in the co-operative law or a co-operator. who has atleast 20 years experience in the field of co-operation and is a law graduate and has hold an office in any of the State or National Level Co-operative societies for not less than two times.
