Section 3 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
3. Constitution of Tribunal.
(1)There shall be a Tribunal called the Bihar Co-operative Tribunal.(2)The Tribunal shall consist of one or more members who shall be appointed by the Government from amongst the following categories of persons;(i)Government Servant, retired or serving, not below the rank of Special Secretary to Government of Bihar.(ii)Officer of Bihar Co-operative Service, retired or serving, not below the rank of Joint Registrar, Co-operative Societies.(iii)Retired Senior District and Sessions Judge :Provided that not more than one person can be appointed from any particular category.Further provided that one of the members shall be appointed Chairman of the Tribunal by the Government.(3)The Tribunal shall have its own Staff who shall be under the control of the Secretary of the Tribunal. The Secretary of the Tribunal shall be an officer of the Bihar Co-operative Service not below the rank of Deputy Registrar, Co-operative Societies, and shall be deputed by the State Government.(4)The constitution of Tribunal and the appointment of Chairman and members shall be published in the Official Gazette.
