Section 135(1) in The West Bengal Co-Operative Societies Act, 1983
(1)(a)The State Government may by notification constitute one or more co-operative Tribunals. A Tribunal shall consist of such number of persons [(including a Chairman)] [Words and brackets inserted by West Bengal Act 21 of 1990.] possessing such qualifications and shall have such jurisdiction as may be prescribed.(b)When more than one Tribunal is constituted under clause (a), the State Government shall declare by notification one of the Tribunals to be the Principal Tribunal.
