Section 56 in The Punjab Co-operative Societies Act, 1961
56. Reference of disputes to arbitration.
(1)The Registrar may, on receipt of the reference of dispute under Section 55, -(a)decide the dispute himself; or(b)transfer it for disposal to any person who has been invested by the Government with powers in that behalf; or(c)refer it for disposal to one arbitrator.(2)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.(3)The Registrar or another person to whom a dispute is referred for decision under this section may, pending the decision of the dispute, make such interlocutory orders as he may deem necessary in the interest of justice.
