Section 64 in The Assam Co-operative Societies Act, 1949
64. Settlement of dispute.
(1)The Registrar shall on receipt of a reference under Section 63-(a)decide the dispute himself or authorise any other Government officer to decide the dispute; or(b)refer it for disposal to an arbitrator appointed by the Registrar or to three arbitrators one to be nominated by each of the parties to the dispute and the third, who shall be nominated by the Registrar, to act as Chairman. Where any party to the dispute fails to nominate an arbitrator within fifteen days after the communication of his notice, the Registrar may himself make the nomination. No legal practitioner may be nominated as an arbitrator by any party to a dispute or by the Registrar;(c)an arbitrator appointed under the previous sub-clause shall be governed by the Indian Arbitration Act, 1940 (X of 1940), with such statutory re-enactment or modification thereof as shall, from time to time be made.(2)The Registrar may withdraw any reference of such dispute referred to under sub-section (1) and may deal with it himself under the said sub-section.(3)Where the Registrar is satisfied that a party to any reference made to him under Section 63 with intent to defeat or delay the execution of any decision that may be passed thereon-(a)is about to dispose of the whole or any part of his property; or(b)is about to remove the whole or any part of his property from the local limits of the jurisdiction of the Registrar;the Registrar may direct the conditional attachment of the said property or such part thereof as he deemes necessary; and such attachment shall have the same effect as if it had been made by a competent civil Court.
