Section 23 in New Delhi International Arbitration Centre Act, 2019
23. Secretariat.
(1)There shall be a Secretariat to the Centre consisting of -(a)Registrar, who shall supervise the activities of the Secretariat;(b)Counsel, dealing with the matters relating to domestic and international arbitration; and(c)such number of other officers and employees as may be prescribed.(2)The qualifications, experience, method of selection and the functions of the Registrar, Counsel and other officers and employees shall be such as may be prescribed.
