Section 55 in The Punjab Co-operative Societies Rules, 1963
55. Hearing of disputes. [Section 85 (2) (xviii)]
- The Registrar or the arbitrator, as the case may be, shall hear the parties and witnesses [who attend and record the evidence. On the basis of such evidence and after consideration of any documentary evidence that may be produced by either party, he shall give a decision or award, as the case may be, in accordance with justice, equity and good conscience.] [Words substituted by the Punjab Government Gazette Notification dated 18.2.86 [(Section 11 (i)] The decision or award shall be reduced to writing,[pronounced to the parties and filed in the office of the Registrar.] [Words substituted by the Punjab Government gazette Notification dated 18.2.86 [(Section 11 (ii)] In the absence of any party duly summoned to attend [and served, the dispute may be decided ex parte.] [Words substituted by the Punjab Government Gazette Notification dated 18.2.86 [(Section 11 (iii)]
