Section 22 in Punjab Water Supply and Sewerage Board (Purchase Procedure)
22. Arbitration.
- Except as otherwise specifically provided in the contract, all disputes concerning question of fact arising under the contract shall be decided by the arbitrator subject to a written appeal for arbitration by the supplier to the Board whose decision shall be final to the parties hereto :Arbitration shall be effected :-(i)By the Managing Director or his nominee not below the rank of a Superintending Engineer.(ii)The arbitration shall be conducted in accordance with the provisions of the Indian Arbitration Act 1940 or any statutory modifications thereof and shall be held at such place and time as the arbitrator may determine.(iii)The decision of the arbitrator shall be final and binding upon the parties hereto and expense of the arbitration shall be paid as may be determined by the arbitrator.
