Section 84(6) in The Delhi Co-operative Societies Rules, 2007
(6)After the application has been admitted by the Registrar and after the claimant has deposited the arbitration fee in the manner and according to the scale of fees fixed by the Registrar, the application along with the orders thereon may be referred for decision to the arbitrator.Explanation. - The expression "arbitrator" wherever occurring in these rules, includes the Registrar or any sub-ordinate officers authorised by him.
