Section 88 in Himachal Pradesh Co-Operative Societies Rules, 1971
88. Reference of disputes.
(1)When a party to the dispute referred to in sub-section (1) of section 72 desires to have disputes determined in accordance with the said section, the party shall apply to the Registrar in writing, stating the substance of the dispute and the names and addresses of the other party in such form as the Registrar may lay down from time to time.(2)When the Registrar is satisfied that the reference made under section 72 of the Act is a dispute, he may make a note of the reference in the 'Register of Disputes' maintained for the purpose.All references of disputes touching the constitution, working and management of the society falling with in the purview of section 72 shall be made to the Registrar. The Registrar after satisfying himself that the reference made is in accordance with the Act and rules shall made a brief note of it in the Register of disputes maintained for the purpose in his office.
