Report No. 76

11.24. Recommendation as to paragraph 3.-

Accordingly, we recommend that paragraph 3 should be revised as under:

"3. The arbitrators shall make their award within six months1 after entering on the reference or after having been called upon to act by notice in writing by any party to the arbitration agreement, or within such extended time as the court may allow.

Explanation.-For the purposes of this paragraph, the arbitrators shall be deemed "to enter on the reference on the first date fixed by the arbitrators for the appearance of the parties before them for the purposes of the arbitration. "2

1. See para. 11.12, supra.

2. See para. 1123, supra.