Section 38(2) in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009
(2)Where the Tribunal is satisfied :-(a)That a reference must fail by reason of some formal defect, or(b)That if there are sufficient grounds for allowing the petitioner to institute a fresh reference for the subject matter of such reference or part of a claim, it may, on such terms as it, thinks fit, grant the petitioner permission to withdraw from such reference or such part of the claim with liberty to institute a fresh reference in respect of the subject matter of such reference or such part of the claim.
