Contents

Sections

Particulars

Preamble

Preliminary

Section 1

Short Title Extent And Commencement

Part I

Arbitration

Chapter I

General Provisions

Section 2

Definitions

Section 3

Receipt of written communications

Section 4

Waiver of right to object

Section 5

Extent of Judicial Intervention

Section 6

Administrative Assistance

Chapter II

Arbitration Agreement

Section 7

Arbitration Agreement

Section 8

Power of Refer Parties to Arbitration where there is an Arbitration Agreement

Section 9

Interim Measures Etc. By Court

Chapter III

Composition Of Arbitral Tribunal

Section 10

Number Of Arbitrators

Section 11

Appointment of Arbitrators

Section 12

Grounds For Challenge

Section 13

Challenge Procedure

Section 14

Failure Or Impossibility To Act

Section 15

Termination of Mandate And Substitution of Arbitrator

Chapter IV

Jurisdiction Of Arbitral Tribunals

Section 16

Competence of Arbitral Tribunal to rule on its Jurisdiction

Section 17

Interim measures ordered by Arbitral Tribunal

Chapter V

Conduct Of Arbitral Proceedings

Section 18

Equal treatment of parties

Section 19

Determination of rules of procedure

Section 20

Place of Arbitration

Section 21

Commencement of Arbitral Proceedings

Section 22

Language

Section 23

Statements of Claim And Defence

Section 24

Hearings and Written Proceedings

Section 25

Default of a party

Section 26

Expert appointment by Arbitral Tribunal

Section 27

Court Assistance in taking evidence

Chapter VI

Making of Arbitral Award and Termination of Proceedings

Section 28

Rules applicable to substance of dispute

Section 29

Decision making by Panel Of Arbitrators

Section 30

Settlement

Section 31

Form and contents Of Arbitral Award

Section 32

Termination of Proceedings

Section 33

Correction and Interpretation of Award; Additional Award

Chapter VII

Recourse Against Arbitral Award

Section 34

Application for setting aside Arbitral Award

Chapter VIII

Finality and Enforcement of Arbitral Awards

Section 35

Finality of Arbitral Awards

Section 36

Enforcement

Chapter IX

Appeals

Section 37

Appealable orders

Chapter X

Miscellaneous

Section 38

Deposits

Section 39

Lien on Arbitral Award And Deposits as to costs

Section 40

Arbitration Agreement not to be discharged by death of party thereto

Section 41

Provisions in case of insolvency

Section 42

Jurisdiction

Section 43

Limitations

Part II

Enforcement of Certain Foreign Awards

Chapter I

New York Convention Awards

Section 44

Definition

Section 45

Power of Judicial Authority to refer parties to Arbitration

Section 46

When Foreign Award Binding

Section 47

Evidence

Section 48

Conditions for enforcement of Foreign Awards

Section 49

Enforcement of Foreign Awards

Section 50

Appealable orders

Section 51

Saving

Section 52

Not to apply

Chapter II

Geneva Convention Awards

Section 53

Interpretation

Section 54

Power of Judicial Authority to refer parties to Arbitration

Section 55

Foreign Awards when binding

Section 56

Evidence

Section 57

Conditions for enforcement of Foreign Awards

Section 58

Enforcement of Foreign Awards

Section 59

Appealable Orders

Section 60

Saving

Part III

Conciliation

Section 61

Application and scope

Section 62

Commencement of conciliation proceedings

Section 63

Number of conciliators

Section 64

Appointment of conciliators

Section 65

Submission of statements to conciliator

Section 66

Conciliator not bound by certain enactments

Section 67

Role of Conciliator

Section 68

Administrative assistance

Section 69

Communication between conciliator and parties

Section 70

Disclosure of information

Section 71

Co-operation of parties with conciliator

Section 72

Suggestions by parties for settlement of dispute

Section 73

Settlement agreement

Section 74

Status of effect of settlement agreement

Section 75

Confidentiality

Section 76

Termination of conciliation proceedings

Section 77

Resort to arbitral or judicial proceedings

Section 78

Costs

Section 79

Deposits

Section 80

Role of conciliator in other proceedings

Section 81

Admissibility of evidence in other proceedings

Section 82

Power of high court to make rules

Section 83

Removal of difficulties

Section 84

Power to make rules

Section 85

Repeal and savings

Section 86

Repeal of ordinance 27 of 1996 and saving

Sch. I Article I

Sch. I Article II

Sch. I Article III

Sch. I Article IV

Sch. I Article V

Sch. I Article VI

Sch. I Article VII

Sch. I Article VIII

Sch. I Article IX

Sch. I Article X

Sch. I Article XI

Sch. I Article XII

Sch. I Article XIII

Sch. I Article XIV

Sch. I Article XV

Sch. I Article XVI

Sch. II

Sch. III Article 1

Sch. III Article 2

Sch. III Article 3

Sch. III Article 4

Sch. III Article 5

Sch. III Article 6

Sch. III Article 7

Sch. III Article 8

Sch. III Article 9

Sch. III Article 10

Sch. III Article 11