Section 5 in Delhi Co-Operative Tribunal Rules, 2006
5. [ Qualification of the member. [Substituted by the Delhi Co-operative Tribunal (Amendment) Rules, 2009, Rule 4.]
- A member shall not be appointed unless he has, for at least two years, held the post of a Joint Secretary to the Government of India or any other post under the Central or a State Government or Government of Union Territory carrying a scale of pay which is not less than that of a Joint Secretary to the Government of India.]
