Section 71 in Uttarakhand Co-Operative Societies Act, 2003
71. Reference of dispute to arbitration.
(1)On receipt of a reference under sub-section (1) of section 70, the Registrar may, subject to the provisions of the rules, if any-(a)decide the dispute himself; or(b)refer it for decision to an arbitrator appointed by him; or(c)refer it, if the parties so request in writing, for decision to a board of arbitrators consisting of the persons to be appointed in the prescribed manner.(2)The Registrar may, for reasons to be recorded, withdraw any reference made under clause (b) or (c) of sub-section (1) and refer it to another arbitrator or board of arbitrators or decide it himself.(3)The Registrar, the arbitrator or the board of arbitrators, to whom a dispute is referred for decision under this section may, pending the decision of the dispute make such interlocutory order including attachment of property as he or they may deem necessary in the interest of justice.(4)The decision given by the Registrar, the arbitrator or the board of arbitrators under this section shall hereinafter be termed as award.(5)The procedure to be followed by the Registrar, the arbitrator or the board of arbitrators in deciding a dispute and making an award under this section shall be as may be prescribed.(6)The Registrar, arbitrator, or the board of arbitrators shall have power to summon & enforce attendance of witnesses including the parties interested or any of them & to compel them to give evidence on oath, affirmation or affidavit and to compel the production of documents by the same means & as far as possible in the same manner as is provided in the case of a civil court by the code of civil procedure 1908 :Provided that the officer who has been directly involved in the matter shall not be appointed as arbitrator or a member of the board of arbitrators.
