Section 44 in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009
44. Procedure in some other matters of the Tribunal.
- The Tribunal shall follow the Rules and practice of the Patna High Court in the matter of procedure to obtain information and copies, preservation, Destruction and custody of records, grant of certified copies, maintenance of and procedure relating to accounts, cancellation of court fee labels, registration of legal practitioners clerk and other such matters regarding practice and procedure of the Tribunal not referred to earlier, in the form and manner as applicable to the Tribunal consistent with the Act and the Rules of the Tribunal till separate regulations on such matters are made by the Tribunal.
