Section 172 in West Bengal Co-operative Societies Rules, 2011
172. Amendment of award, order, etc.
(1) If there are any clerical or typographical or arithmetical mistakes in the award or any interim order or errors arising therein from any accidental slip or omission, the same may be corrected by the Board of Arbitrators or forum of Arbitrators or the Arbitrator, as the case may be, either of its or his own motion or on the application of any of the parties. Such application shall be made within 15 days from the date of award or order.(2)Any amendment made under sub-rule (1) shall be communicated to all parties.(3)An award once made and signed cannot afterwards be altered or added to save as provided under sub-rule (1) even with the consent of the parties.
