Section 73 in Himachal Pradesh Co-Operative Societies Act, 1968
73. Reference of disputes to arbitration.
(1)The Registrar may, on receipt of the reference of a dispute under section 72,-(a)decide the dispute himself; or(b)transfer it for disposal to any person who has been invested by the State Government with powers in that behalf; or(c)refer it for disposal to an arbitrator.(2)The Registrar may withdraw any reference transferred, under clause (b) of sub-section (1) or referred under clause (c) of that sub-section and decide it himself or refer the same to another arbitrator for decision.(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 interest of justice.(4)The Registrar or the arbitrator to whom the dispute is referred, after giving the parties a reasonable opportunity of being heard, shall give his decision or award as the case may be.(5)Where the decision or award has been made in the absence of a party, the said party, if aggrieved, may apply within one month of the date of such decision or award for an order to set aside such decision or award and if it satisfies the Registrar or the arbitrator that there was sufficient cause of its non appearance when the matter was called on for hearing, the Registrar or arbitrator shall make an order setting aside his decision or award as the case may be.
