Section 8(4) in Haryana Industry Facilitation Council (Arbitration) Rules, 2001
(4)The Council shall decide whether to hold oral hearing for the presentation of evidence or for oral argument, or whether proceedings shall be conducted on the basis of documents and other materials :Provided that the Council shall hold oral hearing at an appropriate stage of the proceedings, on request by a party, unless the parties have agreed that no oral hearing shall be held.
