Section 84 in The Assam Co-operative Societies Rules, 1953
84. Payment of remuneration to arbitrators.
(a)Remuneration may be paid to arbitrators in such cases as the Registrar thinks proper.(b)Remuneration to the arbitrators will be fixed by the Registrar subject to a minimum of five rupees and maximum of fifty rupees to each arbitrator in each case, payable from the funds of the society and realisable as cost against the party or parties against whom any sum would be found due by the arbitrator or arbitrators or the Chairman.(c)When any remuneration is to be paid to the arbitrators it shall be deposited with the Registrar by the society concerned in such manner as he may direct before the arbitrator is appointed.(d)No remuneration shall be payable to an arbitrator till the dispute referred lo him is finally decided.
