Section 39(1) in Jammu and Kashmir Co-operative Societies Rules, 2001
(1)Reference of Disputes to arbitration- (i) The Registrar/authority may on receipt of the reference of a dispute under sections 70, 71 & 72:-(a)decide the dispute himself, or(b)transfer it for disposal to any person who has been invested by the Government with powers in that behalf,(c)refer it for disposal to an arbitrator.(ii)The Registrar may withdraw any reference transferred under clause (b) of sub-rule (i) or referred under clause (c) of that sub-rule and decide it himself.(iii)The Registrar or any other person to whom a dispute is referred for decision under this rule may pending the decision of the dispute make such interlocutory orders, as he may deem necessary in the interests of justice.
