Section 82(1) in The Assam Co-operative Societies Rules, 1953
(1)When the Registrar decides to refer a dispute made under Section 63 for disposal to a Board composed of more than one arbitrators, he shall-(i)issue a notice calling on each of the parties to nominate one person as its nominee within such time as he may direct and where a party consists of more than one person shall jointly make only one nomination;(ii)shall nominate the third arbitrator who shall act as Chairman.
