Report No. 76

11.28. Recommendation to revise paragraph.-

Accordingly, we recommend that the First Schedule, paragraph 5, should be revised as under:-

"5. The umpire shall make his award within four months after entering on the reference or after having been called upto 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 umpire shall be deemed to enter on the reference on the first date fixed by him for the appearance of the parties before him for the purposes of the arbitration."

[Cf. section 76(3A)(a), Electricity (supply) Act, 1948]