Section 82 in The Meghalaya Co-operative Societies Rules
82. Disputes and appointment of arbitrators.
(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.(2)In case of difference of opinion between the two arbitrators, the Chairman's verdict will prevail.(3)If a party fails to make a nomination within the appointed time, the Registrar may himself make the nomination.(4)If one of the arbitrators fails to attend or refuses to work as an arbitrator, the remaining arbitrators shall refer the case to the Registrar who shall cancel the appointment of the arbitrators, and may either-(a)constitute a new Board under sub-section (1)(b) of Section 64 and sub-rule (1) above ; or(b)appoint only on arbitrator ; or(c)decide the case himself by making an award in the manner as provided in Rules 88 and 89.
