Section 81 in The Arunachal Pradesh Co-operative Societies Rules, 1984
81. Procedure for execution of award.
(1)Every order or award passed by the Registrar, or the person authorised by him or his nominee or board of nominees under Section 99 or 100 shall be forwarded by the Registrar to the society or to the party concerned with instructions that the society or, as the case may be, the party concerned should initiate execution proceedings forthwith according to the provisions of Section 102.(2)If the amount due under the award is not forthwith recovered or the order thereunder is not carried out, it shall be forwarded to the Registrar with an application for execution along with all information required by the Registrar, for the issue of certificate under Section 102. The applicant shall state whether he desires to execute the award by a civil Court or through the appropriate authority as provided under Section 102 or through the Registrar as provided under Section 124.(3)On receipt of such application for execution the Registrar shall forward the same to the proper authority for execution along with a certificate cate issued by him under Section 102 and a proclamation issued under Rule 80 in the manner prescribed therein.(4)Every order passed in appeal under Section 101 shall also be executed in the manner laid down in sub-rules (2) and (3) of this rule.
