Section 30 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
30. Rules relating to Civil Rules of practice to be followed.
- Whenever these Rules are silent on the question of any procedure, the Tribunal shall follow the procedure stipulated under the Code of Civil Procedure, 1908 (Central Act V of 1908) and Bihar Practice and Procedure Manual, 1959.
