Section 91 in Himachal Pradesh Co-Operative Societies Rules, 1971
91. Procedure of disposal of disputes.
(1)In an arbitration proceeding, the Registrar, or the Arbitrator, or the person invested by the State Government with powers to decide the disputes, as the case may be, shall communicate the date, time and place of hearing the dispute to all the parties concerned in the manner laid down in rule 141.(2)[ The Registrar or the Arbitrator, as the case may be, shall, after giving reasonable opportunity to the parties of being heard, give a decision or award, as the case may be, in accordance with the principles of justice, equity and good conscience. The decision or award shall be reduced to writing, announced to the parties and filed in the office of the Registrar with in a period of four months.Provided that the said period of four months may be extended by the Registrar, Co-operative Societies, from time to time whether before or after the expiry of the said period of four months.] [Amended vide H.P. extra ordinary gazette dated 27th April, 1976.](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.
