Section 69(2) in Jharkhand Co-operative Societies Rules, 2008
(2)Any person exercising the power of a Registrar or any arbitrator appointed under section 48 may, at any stage of the reference or hearing of the dispute, if he considers it advisable, move the Registrar for action under sub-section(8) of the said section and for this purpose forward the record of the case to him with statement of the reasons for making a reference to the State Co-operative Tribunal, on receipt of which the Registrar shall give a decision thereon.Service of Summons or Notice.
