Report No. 76

11.25. Paragraph 4.-

This takes us to paragraph 4 of the First Schedule, which deals with the time at which the umpire should enter on the reference in lieu of the arbitrators. This paragraph needs no change.

11.26. Paragraph 5.-

Paragraph 5 provides that the umpire shall make his award within two months of entering on the reference or within such extended time as the court may allow.

11.27. Amendments to be made in regard to time limits for umpires.-

We have recommended certain amendments to the First Schedule, third paragraph,1 in regard to the time limits for awards by arbitrators. The reasons stated by us for those amendments apply to the time limit for awards by umpires also. In the case of umpires, we recommend an increase of the period to four months from the present two months. This will be subject to extension under section 28.

1. See para. 11.24, supra.