Section 49 in Uttarakhand Self Reliant Co-Operatives Act, 2003
49. Arbitral Tribunal.
(1)The articles of association of each co-operative shall provide for the constitution of an Arbitral Tribunal as defined in section 2 (1).(2)The term of office shall be not more than three years;Provided when 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 resolved 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; and Provided further that when the Arbitral Tribunal consists of more than two members in odd number, the majority decision shall be final.(3)A member of the Arbitral Tribunal shall have such qualifications as are specified in the articles of association :Provided that no person who has served as a member of Arbitral Tribunal shall be eligible to contest elections to be Board of that co-operative for the next three years.
