Section 19 in The Bihar Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1977
19. Settlement of dispute.
(1)If the Registrar is satisfied that any matter referred to him or brought to his notice is a dispute within the meaning of Section 18, the Registrar shall decide the dispute himself or transfer it for disposal to any section exercising the powers of a Registrar in this behalf, or refer it for disposal to an Arbitrator or Arbitrators provided that nothing in the Arbitration Act, 1940 (Act X of 1940) shall apply to such reference.(2)Where any dispute is transferred or referred under the forgoing subsection for decision, the Registrar may at any time, for reasons to be recorded in writing, withdraw such dispute from any person or Arbitrator or Arbitrators to whom it has been transferred or referred, as the case may be, and may decide the dispute himself or either transfer it or refer it again for decision to any other person exercising the powers of a Registrar or to any other Arbitrator or Arbitrators.(3)Notwithstanding anything contained in Section 18, the Registrar may if he thinks fit, suspend proceeding in regard to any dispute of the question at issue between a co-operative society and a bank is one involving complicated questions of law and fact, until the question has been decided in a regular suit instituted by one of the parties to the dispute. If any such suit is not instituted within two months from the Registrar's order suspending proceedings, the Registrar may take action as it provided in sub-section (1) or may refer the case to the District Judge for decision.
