Section 123(3) in Rajasthan Co-operative Societies Act, 1965
(3)A person shall not be qualified for appointment as the presiding officer of the Tribunal, unless-(a)he has retired as a Judge of a High Court in India; or(b)he is or has been a District Judge; or(C)he has served as a Registrar of co-operative societies for not less than three years in any State in India.
