Section 77A(4) in The Maharashtra Cooperative Societies Rules, 1961
(4)Notwithstanding anything contained in sub-rule (3), the State Government may appoint a person to be a Judge of a Co-operative Court;-(a)who has practised as an Advocate, Pleader or Vakil for not less than three years; or(b)who is enrolled as an Advocate or holds a degree or other qualification in law of any University established by law or of any other authority which entitles him to be enrolled as an Advocate, and either (i) has held office not lower in rank than that of Deputy Registrar of Co-operative Societies for [not less than three years,] or (ii) [* * * *] [Deleted vide G.N. of 28-6-1978.] possesses good knowledge and experience of co-operative law and practice.The number of Judges appointed under this sub-rule shall, at no time, as far as possible, exceed two-third of the total number of Judges of the Co-operative Courts.
