Section 49(1) in The Orissa Chit Funds Rules, 1985
(1)The Registrar or his nominee shall record in the official language in the State, the evidence of the parties to the dispute and the witnesses who attend. Upon the evidence so recorded and upon consideration of any documentary evidence produced by the parties, a decision shall be given by him In writing. Such decision shall be pronounced openly either at once or as so on as may be practicable on some future day, of which due notice shall be given to the parties.
