Section 19(2) in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983
(2)If it appears to the High Court that the Tribunal-(a)has exercised a jurisdiction not vested in it by law; or(b)has failed to exercise a jurisdiction so vested; or(c)has acted in exercise of its jurisdiction illegally, or with material irregularity; or(d)has misconducted itself or the proceedings; or(e)has made an award which is invalid or has been improperly procured by any party to the proceedings,the High Court may make such order in the case as it thinks fit.
