Section 80 in Rajasthan Co-operative Societies Rules, 2003
80. Payment of expenses of decision of disputes.
(1) Where the dispute has been referred to the Registrar or Arbitrator or to any person under section 60, the Registrar may require the party or parties referring the dispute, to deposit in advance such sum as may, in his opinion, be necessary to meet the expenses including payment of fees to the Registrar or any person or the arbitrator.(2)The Registrar or the arbitrator or any person, shall have power to order the fees and expenses for determining the disputes, to be paid by the society out of its funds or by such party or parties to the dispute, as he may think fit, according to the scale laid down by the Registrar, after looking into account, the amount deposited under sub-rule (I).(3)The Registrar, may by general or special order specify the scale of fees and expenses to be paid to him or the arbitrator or any person.
