Section 87 in The Delhi Co-operative Societies Rules, 2007
87. Appointment of arbitrator.
(1)The Registrar shall invite application for appointment of arbitrators by advertisement in two national daily leading newspapers (Hindi and English).(2)The following persons may be considered for appointment as an arbitrator-(a)Gazetted officers including retired, of any department under the Government; or(b)Officers/Co-operators, serving or retired of co-operative societies having experience of ten years and having graduate degree preferably a Diploma in Cooperative from recognized Cooperative Training Institute; or(c)Officers of local bodies and pubic sector undertakings of the Government.(3)The registrar shall scrutinize and compile the applications received and submit the same before the selection committee constituted under sub-section (3) of section 71 of the Act.(4)The committee shall select and approve the arbitrators and after receipt of the approval of selection committee, the Registrar shall issue appointment orders of Arbitrators so selected.(5)The term of the Arbitrator shall be three years.
