Report No. 176

30. Amendment of section 82

Section 82 of the principal Act shall be renumbered as sub-section (1) thereof and after sub-section (1) as so renumbered, the following sub-sections shall be inserted, namely:-

"(2) Without prejudice to the generality of the provisions of sub-section (1), rules may be made in respect of the following, namely:-

(a) the manner in which the arbitral proceeding shall be conducted;

(b) the number of days for which the arbitral proceedings have to be conducted continuously on each occasion when the tribunal meets;

(c) the time schedule and the number of hours for which the proceedings have to be conducted on each day;

(d) the time schedule for the filing of the pleadings for purposes of sub-section (1A) of section 23;

(e) the time schedule in regard to the recording of evidence and submission of arguments for purposes of sub-section (1) of section 24;

(f) the time schedule as to the future procedure to be followed by the arbitral tribunal, referred to in sub-section (6) of section 29A;

(3) The Chief Justice of India may issue guidelines to the High Courts in relation to the items referred in sub-section (2) and other procedure to be followed by the arbitral tribunal so that uniform rules may be made by all the High Courts."