Section 24(1) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
(1)An arbitrator for any local area for district or as a whole, shall be appointed by the State Government on a reference made by the Director, Consolidation of Holdings. For this purpose, the Director, Consolidation of Holdings shall in variably given a panel of three names with merits of each candidate for consideration of State Governments.
