Section 96(1) in The West Bengal Co-Operative Societies Act, 1983
(1)On receipt of a reference under subsection (1) of section 95, the Registrar shall, subject to the rules,-(a)decide the dispute himself; or(b)transfer the dispute for disposal to any person authorised by the State Government to exercise the powers of the Registrar in this behalf; or(c)refer the dispute for disposal to one or more arbitrators to be appointed by the Registrar or, in the case of the co-operative societies in the Calcutta Metropolitan Area as defined in the Calcutta Metropolitan Development Authority Act, 1972, to the Court of Arbitrators constituted under section 97.
