Section 104 in The Tripura Co-operative Societies Rules, 1976
104. Qualifications and appointment of President and Members of Tripura Co-operative Tribunal.
(1)The President of The Tribunal shall be a person who has been a Judge of any High Court in India or is a retired District Judge, retired Additional District Judge or a person who has for not less than ten years been an Advocate or a Pleader, or who has held the office of the Registrar of Co-operative Societies for not less than three years under any State Government in India.(2)The other members of the Tribunal shall be persons who have held the office of the Registrar or Joint Registrar or Deputy Registrar of Co-operative Societies for not less than three years under any State Government in India or non-official closely associated with the co-operative movement who possess legal qualification and experience; and provided that at least one of the other members snail be a person who has for not less than ten years been an advocate or a pleader.(3)Notwithstanding anything contained in sub-Rules (1) and (2), a person shall be disqualified for being appointed as, or for being President or a member of the Tribunal if he is a member of the committee of any society other than an educational society, a propagandist society or a federal society which is not a business institution.(4)(a)The President and each of the other members of the Tribunal shall hold office for such period not less than two years as the State Government may, by notification in the official Gazette, specify in this case, and shall be eligible for re-appointment.(b)Notwithstanding anything contained in Clause (a) no person shall be eligible to continue to hold office of the President or a member after he attains the age of sixty-five years.(c)The President or a member of the Tribunal may at any time resign his office.(d)The President or a member of the Tribunal may, with the previous permission of the State Government, hold any other office, appointment or employment not inconsistent with his position on the Tribunal.(5)Notwithstanding anything contained in sub-rule (4), the State Government may terminate, at any time, the appointment of the President or a member, if, in its opinion, such President or member is unable or unfit to continue to perform the duties of his office:Provided that no person appointed shall be terminated under this sub-rule unless the person whose appointment is proposed to be terminated is given a reasonable opportunity of showing cause against such termination.(6)(i)If any vacancy occurs by leave of absence, deputation, death, resignation, expiry of the period of appointment, termination of the appointment or for any other cause whatsoever, such vacancy shall be filled by a person qualified for appointment under this rule.(ii)Till the vacancy in the office of the President is filled under sub-rule (1), the senior most member shall act as the President of the Tribunal.(7)The Headquarters of the Tribunal shall be at Agartala, or at such other place or places as may be notified by the State Government in the official Gazette.
