Section 74 in The Arunachal Pradesh Co-operative Societies Rules, 1984
74. Appointment of Registrar's nominee or board of nominees.
(1)The Registrar may, by general or special order notified in the official Gazette, appoint any person to his nominee for deciding disputes arising in any one or more societies situated in such area and for such period as may be specified in the order.(2)The Register may, by order notified in the official Gazette, appoint a board of nominees consisting of two or more nominees appointed under sub-rule (1) of this rule for deciding disputes arising in any one or more societies within such area and for such period as may be specified in the order.(3)Where a board of nominees is appointed under sub-rule (2) of this rule, one of the nominees on the board shall be appointed by the Registrar to be the Chairman of the board, who shall fix the date, time and place of hearing disputes referred to the board and carry out necessary correspondence in connection with the disposal of such disputes.
