Section 89 in Himachal Pradesh Co-Operative Societies Rules, 1971

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State of Himachal Pradesh - Section

Section 89 in Himachal Pradesh Co-Operative Societies Rules, 1971

89. Persons qualified to be appointed as Arbitrators under clause (c) of sub section (1) of section 73.

(1)Following officers shall be competent to decide the disputes with regard to the kind of societies mentioned against each :-

(i) [ [Amended vide notification No.Coop. A(3)-1/99-Vol.-I dated 25-7-2006 published in Rajpatra dated 27-7-06.]	Additional/Joint/Deputy RegistrarCo-operative Societies]	Apex Societies
(ii)	Assistant Registrar Co-operative and Societies(District Co-operative and Societies other than suppliesOfficers)	Federal Secondary Societies other than ApexSocieties
(iii)	District Inspector/District AuditOfficers/Inspectors/Auditors/Sub - Inspectors	Primary Societies

(2)[ Notwithstanding anything contained in the foregoing rules, the Registrar may, by an order in writing appoint an arbitrator consisting of retired officials of Revenue, Co-operative, Audit and Judicial Departments out of a panel of Arbitrators prepared by the Government for every district.] [Amended vide H.P. gazette dated 20-6-1981 and 8-8-1981.]

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State of Himachal Pradesh - Section

Section 89 in Himachal Pradesh Co-Operative Societies Rules, 1971

89. Persons qualified to be appointed as Arbitrators under clause (c) of sub section (1) of section 73.