Section 225 in The U.P. Co-operative Societies Rules, 1968
225.
When a dispute, relating to any matter referred to in sub-section (1) of Section 70 arises, the aggrieved party shall, on the form, if any, prescribed for the purpose by the Registrar, apply to the Registrar stating the substance of the dispute and the claim; besides, mentioning the name and address of the opposite party or parties. If the party desires the dispute to be decided by a board of arbitrators under clause (c) of sub-section (1) of Section 71, it shall also mention in the application the name of its nominee for the board of arbitrators.
