Section 33 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
33. Time Schedule for arbitration.
- After the constitution of Arbitral Tribunal it shall on commencement of the Arbitration proceedings, fix the schedule of time after filing of the claim, to be adhered by them with the consent of all the parties for the completion of Arbitration proceedings and passing of award ordinarily within a period of six months subject to an extension with the consent of both the parties only after recording cogent reasons for the same.
