Section 150(2) in The Gujarat Co-Operative Societies Act, 1961
(2)The Tribunal shall consist of a. President, and not more than three other members possessing such qualifications as may be prescribed.[(2-A) The State Government may terminate the appointment of any member of the Tribunal before the expiry of the term of his office if such member-(a)is adjudged an insolvent, or(b)engages during his term of office in any paid employment outside the duties of his office unless such employment is authorised by the State Government, or(c)is or becomes in any way concerned or interested in any contract or agreement made by or on behalf of the State Government or participates in any way in the profit thereof or in any benefit or emoluments arising therefrom otherwise than as a member, or(d)is in the opinion of the State Government, unfit to continue in office by reason of infirmity of mind or body, or(e)is convicted of an offence involving moral turpitude.]
