Report No. 76

1.34. Impacts of amendments limited.-

Before proceeding to discuss various sections of the Act, we would like to state that the impact of legislation on the prompt, effective and just disposal of arbitration proceedings is limited. Efforts should, no doubt, be made to improve the procedure for the resolution of disputes, but, in the ultimate analysis, there is much truth in the saying that "an arbitration is as good as an arbitrator".

1.35. After this general discussion, we now proceed to consider the changes needed in the provisions of the Act.