Section 19(2) in The Bihar Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1977
(2)Where any dispute is transferred or referred under the forgoing subsection for decision, the Registrar may at any time, for reasons to be recorded in writing, withdraw such dispute from any person or Arbitrator or Arbitrators to whom it has been transferred or referred, as the case may be, and may decide the dispute himself or either transfer it or refer it again for decision to any other person exercising the powers of a Registrar or to any other Arbitrator or Arbitrators.
