9. Procedure to be followed by Tribunals appointed under Sections 12(3) [* *] [Omitted by Notification No. G.S.R. 73, dated 30.5.1973.] and 31.
- The procedure to be followed by the Tribunal appointed under sub-section (3) of Section 12, [* * *] [Omitted by Notification No. G.S.R. 73, dated 30.5.1973.] or under [Section 31] [Inserted by Notification No. G.S.R. 1644-LR, dated 24.2.1960.] shall be as follows :-(1)A substance of the oral evidence tendered before the Tribunal shall be recorded by the Chairman in the English language and shall form part of the record.(2)On the day fixed for the hearing of the case or any other day to which the hearing may be adjourned, the proprietor or tenure holder shall briefly state his case and produce evidence in support of his case.The Collector or his representative shall then state his case and produce evidence, if any, and may then address the Tribunal generally on the whole case.The party beginning may then reply generally on the whole case:Provided that the Tribunal may admit any evidence at any stage before pronouncing the award.(3)The Tribunal shall, after hearing the case, proceed to make its award or order either at once or on some future date to which the case may be adjourned.(4)If on any matter there be no procedure prescribed by the Rules, the procedure laid down in the Code of Civil Procedure, 1908, applicable to a suit, shall be followed by the Tribunal.
