Section 2 in The Orissa Arbitration Tribunal Rules, 1979
2.
These rules shall apply to all disputes arising out of Works Supply Contracts relating to various Public Works Department/ Corporation/Public Sector undertakings, Improvement Trusts etc. as well as other contracts with arbitration clauses, entered into by other Departments of the State Government after commencement of these Rules :Provided however that the disputes arising after the commencement of these Rules pertaining to contracts entered into prior to such date may also be referred to the Tribunal if both parties agree for such reference.
