Section 84 in The Arunachal Pradesh Co-operative Societies Rules, 1984
84. Payment of expenses of decisions of disputes.
(1)Where the dispute has been referred to the Registrar or his nominee or the board of nominees under Section 97, the Registrar may require the party or parties to the dispute to deposit such sum as may, in his opinion, be necessary to meet the expenses including payment of fees to the Registrar or his nominee or the board of nominees.(2)The Registrar or his nominee or the board of nominees shall have power to order the fees and expenses of determining the disputes to be paid by the society out of its funds or by such party or parties to the dispute as he or it may think fit, according to the scale laid down by the Registrar after taking into account the amount deposited under sub-rule (1) of this rule.(3)The Registrar may, by general or special order, specify the scale of fees and expenses to be paid to him or to his nominee or the board of nominees.
