Section 54 in The Punjab Co-operative Societies Rules, 1963
54. Power to appoint guardian for minors etc. [Section 85(2) (xviii)]
- The Registrar or the arbitrator, as the case may be, shall have power to appoint or remove a guardian for the party to the dispute who is a minor or who, by reasons of unsoundness of mind or mental infirmity, is incapable of protecting his interest.
