Section 230(a) in The U.P. Co-operative Societies Rules, 1968
(a)the District Assistant Registrar may decide the dispute himself or appoint an arbitrator or president of the board of arbitrators, as the case may be, subject to the condition that-(i)where the value of the property or the amount of claim involved does not exceed rupees ten thousand, the arbitrator or the president of the board of arbitrators, as the case may be, shall be of the rank, not below that of an Inspector, Cooperative Societies, Group II, or be a person who retired as Inspector, Cooperative Societies, Group II;(ii)where the value of the property or the amount of the claim involved in the dispute exceeds rupees ten thousand but does not exceed rupees twenty five thousand the arbitrator or the president of the board of arbitrators, as the case may be, shall be of the rank not below that of an Inspector, Cooperative Societies, Group I, or be a person who retired as an Inspector, Cooperative Societies Group I.
