Section 230(b) in The U.P. Co-operative Societies Rules, 1968
(b)[ the Deputy Registrar or the Joint Registrar of the division, as the case may be, may decide the dispute himself or appoint an arbitrator or the president of the Board of Arbitrators, as the case may be, an officer of the rank not below that of Group 'B' as a Group 'B' Gazetted Officer of the State Government or a person who retired as a Group 'B' Gazetted Officer of the State Government;]
