Report No. 76

1.26. Basic conce.- Arbitration agreement.-

The basic concept at the root of arbitration under the Act is an "arbitration agreement". As denned in section 2(a), it means a "written agreement to submit present or future differences to arbitration, whether an arbitrator is named therein or not". Such an agreement is thus the foundation of every proceeding under the Act, and where there is no such agreement, or no differences between the parties, an arbitration cannot arise.