Section 82 in Haryana Co-operative Societies Rules, 1989
82. Arbitration fee.
- Section 131(2)(xix). - (1) The Registrar shall have power to require the person referring a dispute under sub-section (1) of section 102 to deposit in advance the fee, if any, to be specified by the Registrar, for deciding the dispute.(2)The Registrar may in such case as he thinks fit, order the payment of fee to the petitioner.(3)No fee shall be payable to an arbitrator till the dispute referred to him is finally decided.(4)The Registrar, may, in his discretion, remit the whole or any part of the fees collected under sub-rule (1).
