Section 7B(1) in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983
(1)The Tribunal shall not admit a reference petition unless-(a)the dispute is first referred for the decision of the final authority under the terms of the works contract; and(b)the petition to the Tribunal is made within one year from the date of communication of the decision of the final authority :Provided that if the final authority fails to decide the dispute within a period of six months from the date of reference to it, the petition to the Tribunal shall be made within one year of the expiry of the said period of six months.
