Section 35 in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009
35. Striking out pleadings.
- The tribunal may at any stage of the proceedings order to struck out or amend any matter in any pleadings.(a)Which may be unnecessary, scandalous, frivolous or vexatious, or(b)Which may tend to prejudice, embarrass or delay the fair trial of the reference, or(c)Which is otherwise an abuse of the process of the Tribunal.
