Report No. 176

20. Amendment of section 29

In section 29 of the principal Act,-

(a) in sub-section (1), the following proviso shall be inserted at the end, namely:- " Provided that where there is no majority, the award shall be made by the Presiding arbitrator of the arbitral tribunal." ;

(b) after sub-section (2), the following sub-section shall be inserted, namely :-

"(3) The minority decision shall, if made available within thirty days of the receipt of the decision of the other members, be appended to the award.".