Report No. 246
Amendment of Section 2
1. In section 2 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the principal Act),-
(i) In sub-section (1), clause (d), after the words "...panel of arbitrators" add "and, in the case of an arbitration conducted under the rules of an institution providing for appointment of an emergency arbitrator, includes such emergency arbitrator;"
[Note: This amendment is to ensure that institutional rules such as the SIAC Arbitration Rules which provide for an emergency arbitrator are given statutory recognition in India.]
(ii) In sub-section (1), clause (e), after the words "Court means -" add sub-section (i) beginning with the words "in the case of an arbitration other than international commercial arbitration," before the words "the principal Civil Court of original jurisdiction"
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