Section 50 in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
50. Arbitral tribunal.
- [(1) The articles of association of each cooperative shall provide for the constitution of an arbitral tribunal to be headed by an officer of the cooperative not below the rank of Deputy Registrar of the concerned District and consisting of four members, elected by the general body of the cooperative from among its members or others, whose term of office shall be not more than three years.] [Substituted by Governor Act No. 52 of 2018, dated 16.12.2018.](2)The arbitral tribunal may choose for reasons to be set forth in writing that a dispute or set of disputes referred to it for settlement be resolved by one or three or five of its members, and the decision of such member or members shall be deemed to be a decision of the arbitral tribunal.
