Section 83 in The Assam Co-operative Societies Rules, 1953
83. Persons qualified to be appointed as arbitrators.
- The Registrar may appoint an arbitrator or arbitrators from-(i)officers of the Co-operative Department;(ii)officers of any other department of Government;(iii)members, officers, or paid employees of co-operative societies;(iv)members of any local body;(v)teachers of any educational institutions; or(vi)Registered accountants.
