Section 17 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
17. Procedure for hearing, adjournments.
- On the date fixed for hearing or any other date to which the applicant, as the case may be shall ordinarily be heard first in support of his case, the respondent or his advocate shall if necessary, be heard next and in such cases the appellant or the applicant shall be entitled to reply.
