Section 75(5) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(5)Any award made, decision given or order passed by the Registrar's nominee or board of nominees or a person authorised under Section 90, shall be sent by him or by the Chairman of the Board with all the powers and proceedings of the dispute to the Registrar within 15 days from the date on which it is made, given or passed.
