Report No. 246

Justice B.P. Saraf Committee

18. The Government considered the recommendations of the 176th Report and after consulting the State Governments and various institutions, decided to accept almost all the recommendations. Accordingly, the Arbitration and Conciliation (Amendment) Bill, 2003 was introduced in the Rajya Sabha on December 22, 2003.

19. Subsequently, on July 22, 2004, the Government constituted a Committee known as the "Justice Saraf Committee on Arbitration" under the Chairmanship of Dr. Justice B.P. Saraf to make an in-depth study of the analysis of the recommendations of the 176th Report of the Law Commission and all aspects of the Arbitration and Conciliation (Amendment) Bill, 2003. The Justice Saraf Committee thereafter gave a detailed report on January 29, 2005.