Section 68(3) in Jharkhand Co-operative Societies Rules, 2008
(3)(a)On receipt of such reference, the Registrar in case of a co-operative society, and to a Cooperative Forum or Tribunal, in case of a self supporting co-operative society, shall cause a notice to be served on the opposite party requiring him to show cause within such time as may be specified therein as to why the dispute shall not be decided in favour of the applicant. On the expiry of the time so specified, whether or not the opposite party has filed a written statement showing cause, the Registrar in case of co-operative society may decide the dispute himself or transfer it for disposal to any person exercising the powers of the Registrar on his behalf or refer it for decision to an arbitrator or arbitrators appointed by him.(b)In the case of a self supporting co-operative society, on receipt of such reference, the Cooperative Forum or Tribunal, shall send a notice to be served on the opposite party requiring him to show cause within such time as may be specified therein, as to why the dispute shall not be decided in favour of the applicant. On the expiry of the time so specified, whether or not the opposite party has filed a written statement showing cause, the Forum or the Tribunal, as the case may be, may decide the dispute.(c)The Registrar shall, in case there is more than one arbitrator, nominate one of them to be Chairman who shall preside over their meetings and act in the name of the arbitrators and carry on necessary correspondence in connection with the disposal of the case.
