Section 89(2) in Himachal Pradesh Co-Operative Societies Rules, 1971
(2)[ Notwithstanding anything contained in the foregoing rules, the Registrar may, by an order in writing appoint an arbitrator consisting of retired officials of Revenue, Co-operative, Audit and Judicial Departments out of a panel of Arbitrators prepared by the Government for every district.] [Amended vide H.P. gazette dated 20-6-1981 and 8-8-1981.]
