Section 171(3) in West Bengal Co-operative Societies Rules, 2011
(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.
