Section 16 in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016
16. Order to be signed and dated.
(1)All final orders shall be decided by the Chairman along with two members of the Tribunal.(2)In case of division between the members of the Tribunal decision of the majority of the members of the Tribunal shall prevail.(3)Every order of the Tribunal shall be signed by the Chairman and Members constituting the Tribunal, which pronounced the order.(4)The order shall be pronounced in open court.
