Section 48 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
48. General.
- (i) The party shall co-operate to the fullest practicable in the voluntary exchange of documents and information to expedite the arbitration.(ii)Any request for documents or other information should be specific, relevant to the matter in controversy and afford the party to whom the request is made within a reasonable period of time to respond without interfering with the time set for the hearing.(iii)The arbitrator shall be empowered either resorting to subpoena process or otherwise to direct the appearance of any person employed or associated with any member of the association or Government or by private sector or public sector for the production of any record in the possession or control of such person or member.(iv)Unless the arbitrator directs otherwise, the party requesting the appearance of a person or the production of document shall bear reasonable cost of such appearance and/or production.(v)Alter the receipt of the award, the suit or proceedings pending before the Court shall be restored to the board for prompt disposition.
