Section 31 in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009
31. Award.
- The Tribunal or the Bench as the case may be, after the case has been heard shall pronounce its award, either at once or as soon thereafter as practicable on some future date, on which due notice shall be given to the parties or their pleaders. The award shall be signed by the member or members who hear the case.
