Report No. 260
C. Article 21. Consultations and Periodic Review
(i) Analysis and comment:
7.3.1 The requirement of consultation under Article 21.1 should be independent and not subject to or by way of an exception to the diplomatic exchange measures under Article 14.13, since both can be implemented independently. The consultation under Article 14.13(ii) (presently an exception to Article 14) may be modified to be in accordance with the procedure under Article 21, rather Article 21.1(iv) being subject to Article 14.13 (the specific provision).