Report No. 176

2.12 Modification and Remission

Under sec.15 of the 1940 Act there was a provision for modification of award - if a part of the award appeared to be upon a matter not referred or where the award was improper in form or contained an obvious error or a clerical or an accidental slip or omission.

Under Section 33(1)(a) of the 1996 Act, a provision is made for correction of errors of clerical and computational errors or errors of a similar nature, but no such power is given to the court, as was done by Section 15 of the Act of 1940. The question is whether a right to appear or a right to file objection should be given against an order under section 33.