Section 171 in West Bengal Co-operative Societies Rules, 2011
171. Award or decision.
(1) After conclusion of hearing of the case, the Board of Arbitrators or Forum of Arbitrators or the Arbitrator, as the case may be, on examination of evidence on record and on consideration of arguments oral or written, if any, as advanced by the parties, shall make a reasoned award in writing under his signature with date in accordance with justice, equity and good conscience.(2)The award shall contain the number of the reference, the names and description of the parties and particulars of the dispute, and shall specify(a)the relief granted;(b)the amount decreed:(c)the interest including future interest, if any, allowed; and(d)the cost awarded, if any, indicating the party or parties liable to pay the decretal amount or the cost or both and the manner of payment of thereof.(3)An award may be made at once or on a date to be fixed within 15 (fifteen) days from the date of conclusion of hearing with due notice to the parties. It shall be communicated to the parties(a)by pronouncement of the award before them and taking their signatures on the order sheet as acknowledgement or making endorsement himself about the communication when a party refuses to sign;(b)by registered post with acknowledgement due to a party who may be absent on such date.Provided that it shall be sufficient if the particulars at clauses (a), (b), (c) and (d ) of sub-rule (2) are read out and it shall not be necessary to read out the whole award.
