Section 227 in The U.P. Co-operative Societies Rules, 1968
227.
If within the period of notice referred to in Rule 226, the Registrar does not receive the name of the nominee of the opposite party or parties or receives from the opposite party or any of the opposite parties an intimation to the effect that it is not desired to have the dispute decided by a board of arbitrators, or the opposite parties, fail to agree on a common nominee, the Registrar may decide the dispute himself or appoint an arbitrator to decide it.
