Section 85 in The Delhi Co-operative Societies Rules, 2007
85. Award or Decision.
(1)The arbitrator shall make a memorandum of the statements of the parties who attended and of such witnesses as are examined. Upon the evidence so recorded and after consideration of any documentary evidence produced by either party the arbitrator shall make an award in accordance with justice, equity and good conscience. The arbitrator shall record his award, signed and date it within a period of three months and shall communicate it to the parties. In case the arbitrator is unable to decide the dispute and make the award within three months, the arbitrator shall seek extension of the period in writing from the Registrar by making an application to him.(2)The award shall contain the number assigned to the application, the names and description of the parties and particulars of the disputes and shall specify clearly the relief granted, the amount decreed, the future interest allowed, if any, and the costs awarded.(3)If no award is made immediately upon the conclusion of the hearing of the parties, the arbitrator shall fix the date and place of delivery of the award and shall, except for reasons to be recorded in writing, deliver the award on the date so fixed.(4)The award shall be communicated to the parties by:-(a)pronouncement of the award, or(b)registered post to any party which may be absent on such date.(5)In addition to the arbitration fee, The arbitrator may order the expenses of determining a dispute or the cost of either party, to be paid by such party or parties to the dispute as the arbitrator may think fit:Provided that the expenses or the cost so awarded shall not exceed seven and half per cent of the awarded amount.(6)The Arbitrator shall submit the original records of the dispute and the proceedings to the Registrar, after the decision or award has been delivered.(7)Any document or record tendered by a party may on application be returned to the party after the disposal of the appeal, if any, or after the period of appeal.(8)A certified copy of the decision or award may be obtained by a party from the Registrar.
