Section 73(1) in Sikkim Co-Operative Societies Act, 1978
(1)The Registrar may, on receipt of the reference of dispute under section 72 -(a)decide the dispute himself, or(b)transfer it for disposal to any person who has been invested by the Government with powers of the Registrar in that behalf, or(c)refer it for disposal to one or more arbitrators to be appointed by the Registrar.
