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The New Delhi International Arbitration Centre Act, 2019
[Act No. 17 of 2019]
[26th July, 2019.]
Contents
Title
The New Delhi International Arbitration Centre Act, 2019
Sections
Particulars
Chapter I
Preliminary
1
Short title and commencement
2
Definitions
Chapter II
Establishment and Incorporation of New Delhi International Arbitration Centre
3
Establishment and incorporation of New Delhi International Arbitration Centre
4
Declaration of New Delhi International Arbitration Centre as an institution of national importance
5
Composition of Centre
6
Terms and conditions, etc., of Chairperson and Members
Chapter III
Acquisition and Transfer of Undertakings of Society
7
Transfer and vesting
8
General effect of vesting
9
Liability prior to specified date
10
Power of Central Government to direct vesting of undertaking in Centre
11
Management, etc., of undertakings
12
Duties of persons in charge of management of undertakings to deliver all assets
13
Certain powers of Central Government or Centre
14
Objects of Centre
15
Functions of Centre
16
Vacancies, etc., not to invalidate proceedings of Centre
17
Resignation of Members
18
Removal of Members
19
Committees of Centre
20
Meetings of Centre
21
Chief Executive Officer
22
Delegation of powers
23
Secretariat
Chapter IV
Finance, Accounts and Audit
24
Grants by Central Government
25
Fund of Centre
26
Accounts and audit
27
Assessment of assets and liabilities of undertaking
Chapter V
Chamber of Arbitration and Arbitration Academy
28
Chamber of Arbitration
29
Arbitration Academy
Chapter VI
Miscellaneous
30
Power to make rules
31
Power to make regulations
32
Laying of rules and regulations
33
Protection of action taken in good faith
34
Power to remove difficulty
35
Repeal and savings
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