Section 9(1) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992
(1)The Tribunal may with the previous sanction of the State Government make regulations consistent with the provisions of this Act and the rules made thereunder for regulating its practice and procedure including the constitution of Benches, the disposal by the Tribunal or a Bench thereof of any proceedings before it notwithstanding that in the course thereof there has been a change in the persons sitting as members of the Tribunal or Bench making of interim award the right of audience before the Tribunal or a Bench thereof the levy of any process fee the award of costs and generally for the effective exercise of its powers and discharge of its functions under this Act.
