Section 83 in The Meghalaya Co-operative Societies Rules
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 of Meghalaya ;(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.
