Section 31 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
31. Discovery.
- (i) The parties shall co-operate in the exchange of documents and information within their knowledge or control for achieving just and speedy results. The parties may conduct such discovery as may be agreed to by them provided that the arbitrator deems appropriate. If the parties do not agree on such discovery, the arbitrator for good cause shown and consistent with the expeditious nature of arbitration may give appropriate direction.(ii)The arbitrator upon good causes shown may order the conduct of deposition of or propounding of interrogatories to such persons, who may possess information, determined by him to be necessary to a determination of disputes referred.
