Section 107(6) in Tamil Nadu Co-operative Societies Rules, 1988
(6)(a)The Registrar, the Arbitrator or the Chairman, where several Arbitrators are nominated or other person deciding the dispute shall record a brief note in English or in Tamil of the evidence of the parties and witnesses who attend, and after consideration of the evidence so recorded, and of any documentary or oral evidence produced by the parties shall give a decision, award or order in accordance with justice, equity and good conscience.(b)Where several Arbitrators are nominated, the opinion of the majority shall prevail.
