Section 41 in The Manual of Procedure for Alternative Disputes Resolution 2009 to be Used by the Courts in the State of Rajasthan as Well as by the Arbitrators for Disposal of Cases
41. The arbitrator may pass the award in terms of settlement.
- If the parties desire to settle the dispute upon any matter amicably it shall be at the election of the parties and if the settlement is arrived at, the Arbitrator shall pass the award in terms of settlement and such award shall be referred to as the consent award.
