Section 52 in The Orissa Self-Help Co-operatives Act, 2001
52. Arbitral tribunal.
- The articles of association of each Co-operative shall provide for the constitution of an arbitral tribunal, consisting of an individuals or a group of individuals not exceeding five, chosen by the general body from amount its members or others, whose term of office shall be not more than three years :Provided that where an arbitral tribunal consists of more than one member, it may choose for reasons to be set forth in writing that a dispute or set of disputes referred to it for settlement be decided by one or more of its members, and the decision of such member or members shall be deemed to be a decision of the arbitral tribunal :Provided further that where the arbitral tribunal consists of more than one member, the articles of association shall provide for the general body to specify the name of the person who will be the presiding officer in case of joint arbitration. In case of tribunal having more than one member, at least 50% of the number of members shall constitute quorum in case of joint arbitration. In case of difference of opinion amongst members in a joint arbitration, the decision of majority shall prevail and in case of equality .of dissenting opinions, the decision supported by the Presiding Officer shall prevail.Chapter -IX Dissolution
