Section 78(1) in The Orissa Co-operative Societies Rules, 1965
(1)The Registrar, the Arbitrator or any other person deciding the dispute shall record a brief memorandum of the evidence of the parties and witness and upon the evidence so recorded and after consideration of any documentary evidence produced by the parties a decision or award, as the case may be, shall be given in accordance with justice, enquiry and good conscience by such Registrar, Arbitrator or other person. The decision or award shall contain the number of the reference, the names and description of the parties and particulars of the disputes and shall specify clearly the relief granted, the amount decreed, the future interest allowed, if any, and the costs awarded, if any, and shall be signed and pronounced in the presence of parties or communicated by certificate of posting. If no award or decision is pronounced immediately after the conclusion of the hearing of the dispute, the Registrar or other person deciding the dispute shall fix the date and place for the delivery of the award and shall, except for reasons to be recorded in writing, deliver the award on the date so fixed.
