Section 86 in The Delhi Co-operative Societies Rules, 2007
86. Withdrawal of a reference by the Registrar.
- On an application made by any party to the arbitration proceedings pending before an arbitrator, the Registrar may for reasons to be recorded in writing withdraw the reference from the arbitrator appointed and may decide the dispute himself and give an award in the manner provided in rule 85 or make fresh appointment of any other arbitrator.
