Report No. 176

(28) Section 31A: This section is proposed to be introduced requiring a photocopy of the arbitral award to be filed by the arbitral tribunal, along with the 'arbitral records' in the Principal Courts referred to Section 2(1)(e). The award is to be filed only for purposes of record. Parties can obtain certified copies of the photocopy of the award or other documents or of the arbitral proceedings.

In case the records are called by any other Court, provision is made for sending the record to that Court. The preservation of records shall be governed by the prevailing rules applicable to other records preserved in the Court. The Court is to maintain a register of awards with the details mentioned in the section and other details has may be required by the rule making authority.

(paragraph 2.24.4)