Section 11 in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992
11. Review of award of Tribunal.
(1)The Tribunal may either on its own motion or on the application of any party aggrieved by the award or the interim award, review the award or interim award made by it and pass in reference thereto such order as it thinks just and proper:Provided that no such application made by any party shall be entertained unless the Tribunal is satisfied that there has been the discovery of new and important matter or evidence which after the exercise of due diligence was not within the knowledge of such party or could not be produced by such party at the time when evidence on the basis of which award or interim award made was recorded by it or that there has been some mistake or error apparent on the face of the record or for any other sufficient reason:Provided further that no such award or interim award shall be varied or revised, unless notice has been given to the interested to appear and be heard in support or such variation or revision.(2)An application for review under sub-section (1) by any party aggrieved by the award or interim award shall be made within ninety days from the date of the award or the interim award of the Tribunal.
