Section 85 in The Meghalaya Co-operative Societies Rules
85. Payment of expenses of disputes referred to the Registrar.
- The Registrar or his nominee and the arbitrators shall have power to order the expenses of determining the dispute to be paid out of the funds of the society, or by such party or parties to the dispute as they may think fit, according to a scale as laid down by the Registrar. The Registrar may fix the fees to be paid to his nominee out of the expenses so recovered.
