Section 8(1) in The Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings (Orissa) Rules, 2001
(1)Unless otherwise agreed to by the parties, the Council may hold ora! hearings for presentation of evidence or conduct the proceeding on the basis of the documents and other materials available on record :Provided that the Council shall hold oral hearings at any stage of the proceedings on the request made by a party.
