Section 91(2) in Himachal Pradesh Co-Operative Societies Rules, 1971
(2)[ The Registrar or the Arbitrator, as the case may be, shall, after giving reasonable opportunity to the parties of being heard, give a decision or award, as the case may be, in accordance with the principles of justice, equity and good conscience. The decision or award shall be reduced to writing, announced to the parties and filed in the office of the Registrar with in a period of four months.Provided that the said period of four months may be extended by the Registrar, Co-operative Societies, from time to time whether before or after the expiry of the said period of four months.] [Amended vide H.P. extra ordinary gazette dated 27th April, 1976.]
