Section 70 in The Orissa Co-operative Societies Act, 1962
70. Reference of disputes to arbitration.
(1)The Registrar, may, on receipt of a reference of a dispute under Section 68 -(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 one arbitrator appointed by the Registrar;(2)The Registrar may withdraw any reference transferred under Clause (b) of Sub-Section (1) or referred under Clause (c) of the said sub-section and decide it himself or transfer the same to another person so invested or to another Arbitrator so appointed.(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.
