Section 23 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
23. 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 ordinarily 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 order of the Tribunal shall be given by the majority of the member.(4)Where an appeal or application is heard by a bench consisting 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 the three members for disposal.(5)The order 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 or a Bench which is not comprised of the Chairman involves a question of law, such a single member or the Bench may in his or their discretion refer such case for decision by Bench consisting of the Chairman.(7)A Tribunal shall serve a copy of the order to the appellant or applicant and the respondent or respondents after disposal.
