Section 82(4) in The Assam Co-operative Societies Rules, 1953
(4)If one of the arbitrators fails to attend or refuses to work as an arbitrator, the remaining arbitrators shall refer the case to the Registrar who shall cancel the appointment of the arbitrators, and may either-(a)constitute a new Board under sub-section (1)(b) of Section 64 and sub-rule (1) above; or(b)appoint only one arbitrator; or(c)decide the case himself by making an award in the manner as provided in Rules 88 and 89.
