Section 31(2) in New Delhi International Arbitration Centre Act, 2019
(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may make provision for-(a)the manner of the conduct of arbitration and other forms of alternative dispute resolution mechanism under clause (a) of section 15;(aa)the time and place and the rules of procedure to be observed in regard to the transaction of business of the Committee at the meetings including the quorum under sub-section (3) of section 19;(b)the time and place and rules of procedure in regard to the transaction of business of the Centre or any Committee including the quorum at the meeting under sub-section (4) of section 20;(c)the appointment, qualifications and the terms and conditions of service of the Chief Executive Officer under sub-section (2) of section 21;(d)the powers and functions of the Chief Executive Officer under sub-section (3) of section 21;(e)the criteria for admission to the panel of reputed arbitrators under sub-section (3) of section 28; and(f)any other matter in respect of which provision, in the opinion of the Centre, is necessary for the performance of its functions under this Act.
