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State of Punjab - Section

Section 5 in Chandigarh Arbitration Centre (Internal Management) Rules, 2014

5. Functions of the Arbitration Committee.

(1)To monitor and oversee administration of the Centre.
(2)To appoint members on the Panel.
(3)To organize events or seminars in the field of Law of Arbitration and to promote the use of the Centre for resolution of disputes.
(4)To promote the cause of Arbitration in the manner as may be expedient from time to time.