Section 9 in The Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings (Orissa) Rules, 2001
9. Award.
(1)The decision of the Council shall be made by a majority of the members and an arbitral/conciliation award shall be made in writing and shall be singed by all its members. The reason for omitted signature of any member shall be recorded in the arbitral conciliation award.(2)The arbitral/conciliation award shall state the reasons upon which it is based unless the parties have agreed that no reason and to be given or the award is on agreed terms.(3)It is compatible for the Council to encourage settlement of the dispute and with the agreement of the parties, the Council may use mediation, conciliation or other procedure at any time during the arbitral/conciliation proceedings for this purpose.
