Section 17 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
17. The arbitrator may entertain motion.
- The Arbitrator shall entertain motions including motion that may help dispose of full or part of the claim, or that may expedite the proceedings, and may also make preliminary rulings and, pass interlocutory' orders as deemed fit in the circumstance.
