Section 10 in The M.P. Swayatta Sahakarita Madiiyastham Parishad Niyam, 2006
10. Adjudication Procedure.
- The Arbitration Council, shall record the evidence of the parties and witnesses in Hindi and upon the evidence so recorded and after consideration of any documentary evidence produced by cither parties, shall give a decision or award as the case may be, which shall be reduced in writing and if the applicant is absent, the case may be decided ex parte:Provided that where a dispute has been decided against any party in default of non-appearance and if such party satisfies the Arbitration Council, within thirty days from the date of such default, that there was sufficient cause for its non-appearance, the Arbitration Council shall make an order setting aside the order and shall appoint a date for proceeding with the case.
