Report No. 246

Amendment of Section 14

9. In section 14,

(i) In sub-section (1) after the word "terminate" delete the word "if" and add the words "and he shall be substituted by another arbitrator if"

(ii) In sub-section (1), after sub-clause (b), add "Explanation: Where an arbitrator whose relationship with the parties, Counsel or the subject matter of the dispute falls under one of the categories set out in the Fifth Schedule, such an arbitrator shall be deemed to be "de jure unable to perform his functions"."

[Note: this is in furtherance to the amendment to S 12]