Section 47B in Jharkhand Co-operative Societies Act, 2008
47B. Co-operative Tribunal.
(1)(a)Subject to such Rules as may be prescribed, the State Government shall, by a notification, published in the Official Gazette, constitute a State Co-operative Tribunal for such area or areas as many be specified in the notification, consisting of three members to exercise all the powers and perform all the functions conferred by or under this Act or any other law for the time being in force upon such Tribunal.The State Co-operative tribunal shall comprise of (i) A retired High Court Judge or sitting District Judge as Chairman (ii) Joint Registrar of Co-operative Societies , working or retired as member (iii) A person of ability , integrity and standing having adequate knowledge and experience of at least ten years in dealing with the problems relating to co-operative law as member.(b)A person not below the rank of Deputy Registrar, either working or retired, shall be posted by the State Government as Secretary of the State Co-operative Tribunal.(2). Co-operative Forum. - (a) The State Government shall, by notification establish for the purposes of this Act, Co-operative Forums in each district or Group of Districts as the case may be, by notification.The Co-operative Forum shall comprise of (i) sitting or retired District Judge as Chairman , (ii) Deputy Registrar of Co-operative Societies , sitting or retired as member (iii) A person of ability, integrity and standing having adequate knowledge and experience of at least five years in dealing with the problems relating to co-operative law as member(b)A person not below the rank of Assistant Registrar, either working or retired, shall be posted by the State Government as Secretary of the Co-operative Forum.Provided that a person shall be disqualified for appointment as a member of State co-operative Tribunal or Co-operative Forum, if he -(a)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government, involves moral turpitude; or(b)is an undischarged insolvent; or(c)is of unsound mind and stands so declared by a competent Court; or(d)has been removed or dismissed from the service of the Government or a body corporate owned or controlled by the Government; or(e)has, in the opinion of the State Government, such financial or other interest as is likely to affect prejudicially the discharge by him of his functions as a member; or(f)has such other disqualifications as may be prescribed by the State Government.(C)The members of the co-operative Tribunal and Forum, other than the Chairman shall be appointed on the recommendation of a Selection Committee consisting of the following , namely : -(i)Principal Secretary Department of Co-operation- Chairman,(ii)Principal Secretary, Law Department - Member,(iii)Principal Secretary, Department of Personnel & Administrative Reforms - Member:(iv)Principal Secretary, Department of Finance - MemberProvided that the State Government shall appoint/nominate the Chairman of the Co-operative Tribunal and the Forum and also fix their remuneration and allowances as per the existing provisions.
