Section 16(1) in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983
(1)The Tribunal shall after recording evidence, if necessary and after perusing the material on record and on affording opportunity to parties to submit their arguments, make an award :Provided that the Tribunal may make an 'interim' award :Provided further that the Tribunal shall give reasons in brief for an award including an interim award.
