Report No. 76

3.25. No change.-

We do not think that the position discussed above discloses any need for amendment.

3.26. Section 8(1)(c).-

Section 8(1)(c) deals with the case where the parties or the arbitrators are required to appoint an Umpire and do not appoint him.

3.27. This clause needs no change.

3.28. Section 8(2).-

Section 8(2) deals with the power of the Court to fill up the vacancy after notice under section 8(1). It is linked with section 8(1), and does not need independent discussion.