Section 226 in The U.P. Co-operative Societies Rules, 1968
226.
If the application referred to in Rule 225 discloses that the applicant desires the dispute to be decided by a board of arbitrators, the Registrar shall give a notice by registered post to the opposite parties at the address or addresses given in the application, calling upon the said party or parties to intimate the name of one nominee on the board of arbitrators within 30 days from the date of receipt of the notice.Explanation. - If there are more than one opposite parties, all of them shall be required to make a common choice for one nominee to the board of arbitrators.
