Report No. 76

4.2. Section 13(a).-

Section 4 of the Oaths Act, 1969 requires oaths or affirmations to be made by all witnesses, that is to say, all persons lawfully examined or required to give evidence, inter alia, by or before any person, having by law or consent of parties authority to examine such persons or to receive evidence. Section 6 of the Oaths Act read with the Schedule prescribed certain forms of oaths. It would follow that oaths have to be in the prescribed manner before the arbitrator, since he is, by consent of parties, authorised to receive evidence.