Section 29 in New Delhi International Arbitration Centre Act, 2019
29. Arbitration Academy.
(1)The Centre may establish an Arbitration Academy-(a)to train the arbitrators, particularly in the area of international commercial arbitration to compete on par with the reputed international arbitral institutions;(b)to conduct research in the area of alternative dispute resolution and allied areas; and(c)to give suggestions for achieving the objectives of the Act.(2)For the purposes of sub-section (1), there may be constituted a permanent three member committee in order to suggest and to submit a report to the Centre with respect to the amendments, if any, necessary to the rules and regulations made under this Act.
