Report No. 176

31. Amendment of section 84

In section 84 of the principal Act, after sub-section (1) the following sub section shall be inserted, namely:-

"(1A) 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 fee of the members of the arbitral tribunal may be fixed and the procedure relating thereto;

(b) the other particulars required to be entered in the register under clause (f) of sub-section (4) of section 31A."