Section 9(1) in The Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings (Orissa) Rules, 2001
(1)The decision of the Council shall be made by a majority of the members and an arbitral/conciliation award shall be made in writing and shall be singed by all its members. The reason for omitted signature of any member shall be recorded in the arbitral conciliation award.
