Section 9 in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992
9. Practice and procedure of Tribunal.
(1)The Tribunal may with the previous sanction of the State Government make regulations consistent with the provisions of this Act and the rules made thereunder for regulating its practice and procedure including the constitution of Benches, the disposal by the Tribunal or a Bench thereof of any proceedings before it notwithstanding that in the course thereof there has been a change in the persons sitting as members of the Tribunal or Bench making of interim award the right of audience before the Tribunal or a Bench thereof the levy of any process fee the award of costs and generally for the effective exercise of its powers and discharge of its functions under this Act.(2)The regulations made under sub-section (1) shall be published in the Official Gazette,(3)The functions of the Tribunal may be discharged by one or more Benches thereof constituted in accordance with the regulations made under sub-section (1).(4)If the members of the Tribunal or a Bench thereof are divided the decision shall be the decision of the majority if there be a majority but if the members are equally divided they shall state the point or points on which they differ and the case shall be referred by the Chairman of the Tribunal for hearing on such point or points to one or more of the other members of the Tribunal and such point or points shall be decided accordingly to the majority of the members of the Tribunal who heard the case including those who first heard it.
