Section 168 in West Bengal Co-operative Societies Rules, 2011
168. Persons qualified to be appointed as Arbitrators.
(1) An arbitrator or Arbitrators may be nominated or appointed from(a)officers and retired officers of Department of Co-operation, Government of West Bengal,(b)officers of apex and Central Co-operatives,(c)members of local body,(d)chartered engineers,(e)chartered accounts or cost accounts,(f)advocates,(g)any Co-operator having experience of holding office of the Director of any Apex or Central Co-operative Society.
