Section 70A in Kerala Cooperative Societies Act, 1969
70A. Co-operative Arbitration Courts.
(1)The Government shall constitute such number of Co-operative Arbitration Courts as are necessary to exercise the powers and discharge the functions conferred on it under this Act.(2)The qualifications, term salary and allowances and other conditions of service of the person to be appointed as the Co-operative Arbitration court shall be such as may be decided by the Government from time to time.(3)The Government shall make rules for regulating the procedure and disposal of business of the Co-operative Arbitration Court.(4)[ The Government or Registrar shall appoint as many officers and employees as may be necessary, to assist the Co-operative Arbitration Court.] [Substituted by Kerala Act No. 7 of 2010.](5)The officers and employees referred to in sub-section (4) shall continue to be Government servants for all purposes and their terms and conditions of service shall continue to be the same as applicable to them under the Government.
