Section 16 in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983
16. Award.
(1)The Tribunal shall after recording evidence, if necessary and after perusing the material on record and on affording opportunity to parties to submit their arguments, make an award :Provided that the Tribunal may make an 'interim' award :Provided further that the Tribunal shall give reasons in brief for an award including an interim award.(2)The Tribunal shall, as far as possible, make its award within four months from the date of service notice of reference on Opposite party.(3)The Tribunal may award costs and interest at such rate as may appear reasonable to it.(4)The award shall be as per opinion of the majority of the members. If the Members of Bench differ in opinion on any point, the points shall be decided according to the opinion of majority if there is a majority, but if the members are equally divided, the point or points on which they differ shall be stated for reference of the case for hearing on such point or points by one or more of the other Members of the Tribunal, or by the Chairman himself, as the case may be, and then such point or points shall be decided according to the opinion of the majority of the Tribunal, who have heard the case including those who had first heard it.(5)The award shall spell out clearly the relief granted, the party in whose favour and against whom relief has been granted and by whom and in whose favour costs and interest, if any, are payable.(6)Copies of the award, certified under hand and seal of an officer of the Tribunal authorised in that behalf by the Chairman, shall be supplied to all the parties.
