Report No. 76

9.2. No change required in section 39(1).-

The list of orders given in the section appears to be fairly adequate. We have considered the question whether an appeal should be allowed from an order refusing to modify or correct an award. At present, while an order modifying an award is appealable, an order refusing to modify is not. However, after careful consideration, we do not suggest a change in this regard as we think that the present position is sound in principle.

9.3. No change.- We have no further comments on this section.