Section 14 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
14. Proceedings be controlled with a view to expediting the result of dispute.
- The Arbitrator shall control the proceedings with a view to expediting the results of the dispute. In order to expedite the proceedings, the Arbitrator may control the order of proof, bifurcate the proceedings, exclude cumulative or irrelevant testimony or evidence and direct the parties to fix presentation of evidence on decisive issues.
