Section 34 in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009
34. Continuance of Proceeding in certain circumstances.
- (i) In a case pending before the Tribunal, it may act not with standing the absence of the Chairman or any member or the existence of any vacancy in the office of the Chairman or any member;(ii)Where during the Course of the Proceeding, a change has taken place in the constitution of Tribunal by reason of any vacancy having been filled or by any reason, it shall not be necessary to commence the proceeding afresh and the proceedings may be continued from the stage, at which the change took place and it shall be lawful for the Tribunal to act on evidence, affidavits and other materials already placed before it, prior to change in constitution as a foresaid.
