Section 20 in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
20. Order.
(1)Every order of the Tribunal shall be in writing and shall be pronounced in the Court immediately after hearing or on the date fixed for the purpose, which shall not be more than fifteen days from the date of the final hearing.(2)The order shall be pronounced in open Court after giving notice to the parties concerned. In case the order is not pronounced on the date fixed. it may be pronounced within fifteen days from the date originally fixed for the hearing after intimating to the Chairman the reasons for the delay.(3)Where the Bench consists of more than two members the orders of the Tribunal shall be given by the majority of the members.(4)Where an appeal is heard by a Bench consisting of two members whether it consists of the Chairman or not, and the members are divided in opinion, on any point or points, such point or points, shall be referred to the Full Bench consisting of three members for disposal.(5)The orders rendered shall not be invalidated in case of any unfilled vacancy in the Tribunal.(6)If any case which comes up before a single Member (who is not a Judicial Member or a Bench of which there is no Judicial Member) involves a question of Law, such a single member or the Bench may in his or their discretion, refer such case for decision by a Bench consisting of a Judicial Member as decided by the Chairman.(7)The Tribunal shall serve a copy of the order to the Appellant and the Respondent after disposal.
