Report No. 246

Amendment of Section 24

14. After the proviso, add words "Provided further that the arbitral tribunal shall, as far as possible, hold oral hearings for the presentation of evidence or for oral argument on continuous days, and not grant any adjournments unless sufficient cause is made out and may impose costs, including exemplary costs, on the party seeking the adjournment."

[Note: This amendment is to ensure expeditious hearings in the arbitration and to avoid unnecessary adjournments.]