Section 77 in Rajasthan Co-operative Societies Act, 1965
77. Reference of disputes to arbitration.
(1)The Registrar may. on receipt of the reference of a dispute under section 75-(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, or(c)refer it for disposal to one arbitrator.(2)The Registrar may withdraw any reference transferred or referred for disposal under sub-section (1) and either decide it himself or transfer or refer it again for disposal to another person or arbitrator mentioned in clauses (b) or (c) of that sub- section if the person or arbitrator to whom the dispute was first transferred or referred.-(i)dies, resigns or is transferred; or(ii)has become incapable of acting or against whom, a complaint has been received regarding his misconduct or corruption; or(iii)neglects or refuses to act.(3)The Registrar or any other person to whom a dispute is referred for decision under this section may, pending the decision of the dispute, make such interlocutory orders as he may deem necessary in the interests of justice.
