Section 89 in The Meghalaya Co-operative Societies Rules
89. Decision or award.
(1)The Registrar or his nominee, the arbitrator deciding the dispute, shall record a brief note in English or in the vernacular, of the proceedings together with a memorandum of the statements of the parties who attend and of such witnesses as are examined, and upon evidence so recorded, and after consideration of any documentary evidence produced by the parties, shall give a decision or make an award, as the case may be, in accordance with justice, equity and good conscience ; he shall record his decision or award in writing in the form as set forth in the Schedule, sign and date it and shall communicate it to the parties concerned.(2)If no award is made immediately upon the conclusion of the hearing of the parties, the Registrar or his nominee, the arbitrator shall fix the date and place of delivery of the award and shall excerpt for reasons to be recorded in writing deliver the award on the dale so fixed.(3)The award shall be communicated to the parties by-(i)pronouncement of the award ; or(ii)registered post, to any party absent on such date.
