Section 79 in The Tripura Co-operative Societies Rules, 1976
79. Procedure for hearing and decisions of disputes.
(1)When any dispute is referred to the Registrar's nominee or to a board of nominees for decision and is not decided by him or it with two months or such further period as the Registrar may allow, the Registrar may withdraw the dispute from the nominee, or as the case may be, the board of nominees and decide the dispute himself or refer it again to another nominee or a board of nominees for decision.(2)The Registrar or his nominee or the board of nominees shall record in English or in Bengali the evidence of the parties to the dispute and witnesses who attend ; and upon the evidence so recorded, and upon consideration of any documentary evidence produced by either party, a decision in writing shall be given. Such decision shall be pronounced either at once or on some future date of which due notice shall be given to the parties.(3)Where any party duly summoned to attend the proceedings fails to appear, the dispute may be decided ex parte.(4)In deciding the dispute, where there is no unanimous decision, the opinion of the majority of the board of nominees shall prevail. Where the opinion of the nominees on the board is equally divided, the opinion of the Chairman of the board shall prevail.(5)Any award made, decision given or order passed by the Registrar's nominee or board or nominees or a person authorised under Section 88, shall be sent by him or by the Chairman of the Board with all the papers and proceedings of the dispute, to the Registrar within 15 days from the date on which it is made, given or passed.
