Section 241 in The U.P. Co-operative Societies Rules, 1968
241.
The Registrar, the arbitrator or the president of the board of arbitrators deciding a dispute shall record a brief note of the evidence of the parties and the witnesses, and after consideration of any documentary or oral evidence produced by the parties, shall give an award in accordance with justice, equity and good conscience. Every order made in the proceedings and the award shall be in writing.
