Section 57 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
57. Constitution of Arbitration Council.
(1)The bye-laws shall provide for the constitution of an Arbitration Council consisting of three members, possessing such qualifications as may be prescribed by bye-laws appointed by the general body from among its members or others, whose term of office shall be of the same duration as that of the directors.(2)The Arbitration Council shall follow such procedure and exercise such powers for settlement of disputes as may be prescribed by the Co-operative Tribunal.
