Report No. 176

Chapter-II

Discussion on the proposals for amendments and Commission's recommendations

The Law Commission after receiving representations regarding certain drawbacks in the working of the Arbitration and Conciliation Act, 1996 published a Consultation Paper on the subject and circulated it among the lawyers, judges and academicians to obtain their views. It also conducted seminars at various places to discuss the working of the provisions of the Act.

In the light of representations, responses to the Consultation Paper and deliberations in the seminars as also views of the experts in the field, the Commission has considered various provisions of the Arbitration & Conciliation Act, 1996 (hereinafter referred to as the Principal Act). The Commission has accepted some of the proposals made in the Consultation Paper but has not finally carried forward a number of suggestions made in the Consultation Paper. The Commission proposes to deal in this Chapter various issues section-wise.