Section 49(2) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(2)The term of office shall be not more than three years;Provided when an Arbitral Tribunal consists of more than one member, it may choose for reasons to be set forth in writing that a dispute or set of disputes referred to it for settlement be resolved by one or more of its members, and the decision of such member or members shall be deemed to be a decision of the Arbitral Tribunal; and Provided further that when the Arbitral Tribunal consists of more than two members in odd number, the majority decision shall be final.
