Section 7B in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983
7B. Limitation.
(1)The Tribunal shall not admit a reference petition unless-(a)the dispute is first referred for the decision of the final authority under the terms of the works contract; and(b)the petition to the Tribunal is made within one year from the date of communication of the decision of the final authority :Provided that if the final authority fails to decide the dispute within a period of six months from the date of reference to it, the petition to the Tribunal shall be made within one year of the expiry of the said period of six months.(2)Notwithstanding anything contained in sub-section (1), where no proceeding has been commenced at all before any Court preceding the date of commencement of this Act or after such commencement but before the commencement of the Chhattisgarh Madhyastham Adhikaran (Sanshodhan) Adhiniyam, 1990, a reference petition shall be entertained within one year of the date of commencement of Chhattisgarh Madhyastham Adhikaran (Sanshodhan) Adhiniyam, 1990 irrespective of the fact whether a decision has or has not been made by the final authority under the agreement.[(2-A) Notwithstanding anything contained in sub-section (1), the Tribunal shall not admit a reference petition unless it is made within three years from the date on which the works contract is terminated, foreclosed, abandoned or comes to an end in any other manner or when a dispute arises during the pendency of the works contract:Provided that if a reference petition is filed by the State Government, such period shall be thirty years.] [Added by C.G. Act No. 3 of 2005.]
