Section 148 in The Tripura Co-operative Societies Act, 1974
148. Tripura Co-operative Tribunal.
(1)The Government shall constitute a Tribunal called the Tripura Co-operative Tribunal, to exercise the functions conferred on the Tribunal by or under this Act.(2)The Tribunal shall consist of the President, and not more than two other members possessing such qualifications as may be prescribed.(3)Any vacancy in the membership of the Tribunal shall be filled by the Government.(4)Where the Tribunal consists of three members including the President, any two members of the Tribunal shall form the quorum for the disposal of its business:Provided that any interlocutory application may be heard by one or more members who may be present.(5)Where a matter is heard by all members of the Tribunal, the opinion of the majority shall prevail, and the decision shall be in accordance with the opinion of the majority. Where a matter is heard by two members and the members are equally divided, if the President to one of the members, the opinion of the President shall prevail, and in other cases, the matter shall be referred for hearing to the President and shall be decided in accordance with his decision.(6)Subject to the previous sanction of the; Government, the Tribunal shall frame regulations consistent with the provisions of this Act and rules made thereunder, for regulating its procedure and the disposal of its business.(7)The regulations made under sub-section (6), shall be published in the official Gazette.(8)The Tribunal may call for and examine the record of any proceeding in which an appeal lies to it, for the purpose of satisfying itself as to the legality or property of any decision or order passed. If in any case, it appears to the Tribunal that any such decision or order should be modified, annulled on reversed, the Tribunal may pass such order thereon as it may deem just.(9)Where an appeal or application is made to the Tribunal under this Act, it may, in order to prevent the ends of justice from being defeated, make such interlocutory orders pending the decision of the appeal or application, as the case may be, as may appear to it to be just and convenient, or such orders as may be necessary for the ends of justice, or to prevent the abuse of the process of the Tribunal.(10)An order passed in appeal, or in revision under sub-section (8), or in review under Section 149 by the Tribunal, shall be final and conclusive and shall not be called in question in any civil or revenue court.Explanation. - The Tribunal hearing an appeal under this Act shall exercise all the powers conferred upon an appellate court by Section 95 and Order XLI in the First Schedule of the Code of Civil Procedure, 1908 (V of 1908).
