Section 230(d) in The U.P. Co-operative Societies Rules, 1968
(d)the Registrar, Co-operative Societies, appointed under sub-section (1) of section 3, may decide the dispute himself or appoint an arbitrator or president of the board of arbitrators, as the case may be, an officer of the rank, not below the rank of Additional Registrar or a person who retired as Additional Registrar, Cooperative Societies, U.P.;
