Section 64 in Sikkim Co-Operative Societies Act, 1955
64. Settlement of Dispute.
(1)The Registrar shall on receipt of a reference under section 63(a)decide the dispute himself or authorize any officer to decide the dispute or(b)refer it for disposal to an arbitrator appointed by the Registrar or to three arbitrators one to be nominated by each of the parties to the dispute and the third, who shall be nominated by the Registrar, to act as, Chairman. Where any party to dispute fails to nominate an arbitrator within fifteen days after the communication of this notice, the Registrar may himself make 'the nomination.(2)The Registrar may withdraw any reference of such dispute referred under sub-section (1) and may deal with it himself under the said sub-section.(3)Where the Registrar is satisfied that a party to any reference made to him under. section 63 with, intent to defeat or delay the execution of any, decision that may be passed thereon- :(a)is about to dispose of the whole or any part of his property; 'or(b)is about to remove the whole or' any part of his property from the Local limits of the jurisdiction of the Registrar, the Registrar may, unless from the local limits of the jurisdiction of the Registrar, the Registrar may, unless adequate security is furnished; direct the conditional attachment of the said property or such part thereof 'as he deems necessary; and such attachment shall have' the same effect as if it had been made by a competent Civil Court.
