Section 91(3) in Himachal Pradesh Co-Operative Societies Rules, 1971
(3)In the absence of any party duly summoned to attend, the dispute may be decide ex-parte.The rule envisages that the arbitrator shall make note of all the proceedings, concerning framing of issues, hearing parties and witness record all statements having evidentiary value and note all documents produced in support of claims etc. The decision or award given in the reference shall also be given in writing and announced to the parties which afterwards shall be filed in the office of the Registrar.
