Section 230 in The U.P. Co-operative Societies Rules, 1968
230. [ [Substituted by Notification No.2700/XLIX-1-94-7(1)-94, dated l5.7.94.]
On receipt of a reference under Rule 229-(a)the District Assistant Registrar may decide the dispute himself or appoint an arbitrator or president of the board of arbitrators, as the case may be, subject to the condition that-(i)where the value of the property or the amount of claim involved does not exceed rupees ten thousand, the arbitrator or the president of the board of arbitrators, as the case may be, shall be of the rank, not below that of an Inspector, Cooperative Societies, Group II, or be a person who retired as Inspector, Cooperative Societies, Group II;(ii)where the value of the property or the amount of the claim involved in the dispute exceeds rupees ten thousand but does not exceed rupees twenty five thousand the arbitrator or the president of the board of arbitrators, as the case may be, shall be of the rank not below that of an Inspector, Cooperative Societies, Group I, or be a person who retired as an Inspector, Cooperative Societies Group I.(b)[ the Deputy Registrar or the Joint Registrar of the division, as the case may be, may decide the dispute himself or appoint an arbitrator or the president of the Board of Arbitrators, as the case may be, an officer of the rank not below that of Group 'B' as a Group 'B' Gazetted Officer of the State Government or a person who retired as a Group 'B' Gazetted Officer of the State Government;](c)the Additional Registrar may decide the dispute himself or appoint an arbitrator or president of the board of arbitrators as the case may be, for the purpose, an officer of the rank not below that of Group 'A' Gazetted Officer of the State Government of a person who retired as a Group 'A' Gazetted Officer of the State Government:Provided that where the dispute is covered under sub-rule (2) of rule 229, the arbitrator or the president of the board of arbitrators, as the case may be, shall not be a serving officer of the Department concerned with the supervision or administration of the apex Cooperative Society to which the dispute relates;(d)the Registrar, Co-operative Societies, appointed under sub-section (1) of section 3, may decide the dispute himself or appoint an arbitrator or president of the board of arbitrators, as the case may be, an officer of the rank, not below the rank of Additional Registrar or a person who retired as Additional Registrar, Cooperative Societies, U.P.;(e)the District Magistrate may decide the dispute himself or appoint any one of the Sub-Divisional Magistrates under him to act as arbitrator or as president of board of arbitrators, as the case may be].
