Section 173 in West Bengal Co-operative Societies Rules, 2011
173. Withdrawal of reference by the Registrar.
The Registrar may withdraw the reference from the Arbitrators and may decide the dispute himself or may make fresh appointment of an arbitrator or arbitrators on one or more of the following grounds :(a)on an application stating reasons by any party to a pending arbitration proceedings;(b)on the application of an Arbitrator not being a Government Officer;(c)in case of transfer of suspension or dismissal or resignation of the arbitrator or any of the arbitrators where he is a Government officer.
