Section 103 in Haryana Co-operative Societies Act, 1984
103. Reference of dispute to arbitration.
(1)The Registrar may, on receipt of the reference of dispute for arbitration under section 102, -(a)decide the dispute himself;(b)transfer it for disposal to any person who has been vested by the Government with powers in that behalf; or(c)refer it for disposal to any other person as arbitrator.(2)The Registrar may withdraw any reference from an officer who is exercising the powers of Registrar and entrust it for disposal to any other officer who has been vested with the powers of the Registrar.(3)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.(4)The Registrar or any other person to whom a dispute is referred for decision under this section may, pending the decision of this dispute, make such interlocutory order as he may deem necessary in the interest of justice.
