Report No. 176

11. Amendment of section 12

In section 12 of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely:-

"(1) When a person is approached in connection with his possible appointment as an arbitrator, he shall disclose in writing any circumstances, such as the existence of any past or present relationship, either direct or indirect, with any of the parties or any of their counsel, whether financial, business, professional, social or other kind or in relation to the subject-matter in dispute, which are likely to give rise to justifiable doubts as to his independence or impartiality."