Section 107(4) in Tamil Nadu Co-operative Societies Rules, 1988
(4)Where a dispute is referred under clause (b) of sub-section (2) of section 90 to several Arbitrators for disposal, one of the Arbitrators shall be nominated by the Registrar and one, by each of the parties to the dispute. The Arbitrator nominated by the Registrar shall be the Chairman and shall fix the time and place for the hearing of the dispute and carry on the necessary correspondence in connection with the reference.
