Section 3(2) in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
(2)The Tribunal shall consist of one or more members who shall be appointed by the Government from amongst the following categories of persons;(i)Government Servant, retired or serving, not below the rank of Special Secretary to Government of Bihar.(ii)Officer of Bihar Co-operative Service, retired or serving, not below the rank of Joint Registrar, Co-operative Societies.(iii)Retired Senior District and Sessions Judge :Provided that not more than one person can be appointed from any particular category.Further provided that one of the members shall be appointed Chairman of the Tribunal by the Government.
