Section 60(2) in Rajasthan Co-operative Societies Act, 2001
(2)The Registrar may withdraw any reference transferred or referred for disposal under sub-section (1) and either decide it himself or transfer or refer it again for disposal to another person or arbitrator mentioned in clause (b) or (c) of that sub-section, if the person or arbitrator, to whom the dispute was first transferred or referred,-(i)dies, resigns or is transferred; or(ii)has become incapable of acting or against whom a complaint has been received regarding his misconduct or corruption; or(iii)neglects or refuses to act.
