Section 104(2) in The Tripura Co-operative Societies Rules, 1976
(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.
