Section 31 in The M.P. Madhyastham Adhikaran Regulations, 1985
31. Award.
- The Tribunal or the Bench as the case may be, after the case has been heard shall pronounce its award, either at once or as soon thereafter as practicable on some future date, of which due notice shall be given to the parties or their pleaders. [The award shall be signed and dated] [Substituted by Notification No. F-314-M-A-99, dated 18-5-1999.] by the member or members who hear the case.
