Report No. 103

4.5. How the problem is dealt with in Israel.-

In Israel, under the Standard Contracts Law1, there is a provision for administrative control of such standard forms of contract. There is an administrative board consisting of representatives of Industry and Commerce. This Board decides upon the validity of exemption clauses which are to be included in standard forms. In doing so, the Board takes into account the prejudice to a consumer and unfair advantage to the supplier. The Board is empowered to receive evidence and if it approves a particular clause, the court cannot invalidate it for a particular period.

1. 66 Columbia Law Review 1340; (1965) 14 The International & Comparative Law Quarterly 1410.