Section 70(4) in Kerala Cooperative Societies Act, 1969
(4)The Registrar may, on receipt of the reference of a dispute under sub-section (1) of section 69, -(a)elect to decide the dispute himself; or(b)transfer it for disposal to any person who has been invested by the Government with powers in that behalf; or(c)refer it for disposal to an arbitrator appointed by the Registrar:Provided that a transfer under clause (b) or a reference under clause (c) shall not be made to a person equal or superior to him in rank.
