30. Grounds for setting aside award .-An award shall not be set aside except on one or more of the following grounds, namely:-
(a)that an arbitrator or umpire has misconducted himself or the proceedings;(b)that an award has been made after the issue of an order by the Court superseding the arbitration or after arbitration proceedings have become invalid under section 35;(c)that an award has been improperly procured or is otherwise invalid.
