Section 20(5) in New Delhi International Arbitration Centre Act, 2019
(5)All questions which come up before any meeting of the Centre shall be -(a)decided by a majority of votes by the Members present and voting, and in the event of an equality of votes, the Chairperson or in his absence, the person presiding, shall have a casting vote;(b)dealt with as expeditiously as possible and the Centre shall dispose of the same within a period of sixty days from the date of receipt of the question:Provided that where any such question could not be disposed of within the said period of sixty days, the Centre shall record its reasons in writing for not disposing of the application within that period.
