Section 59 in Punjab Self-Supporting Co-operative Societies Act, 2006
59. Constitution of Tribunal.
(1)The Government may, by notification in the Official Gazette, constitute one or more Co-operative Tribunals for the adjudication of disputes as it may deem necessary with such powers, as may be specified in the notification.(2)The Co-operative tribunal shall consist of members, appointed by the Government, possessing such qualifications, as may be specified by the Government.(3)A Co-operative Tribunal shall have jurisdiction over the whole of the State or any part thereof as may be specified in the notification referred to in sub-section (1).
