Section 26 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
26. Interpretation.
- The arbitrator shall be empowered to interpret and determine the applicability of any of the provisions of these rules and to take appropriate action to obtain compliance with any ruling. Such interpretation and action to obtain compliance shall be final and binding upon the parties.
