Section 9 in Chandigarh Arbitration Centre (Internal Management) Rules, 2014
9. Duties and Responsibilities of the Advisory Council.
- The duties and responsibilities of the Advisory Council shall be as under:(a)To process the records pertaining to each Request for arbitration, received by the Centre, and recommend to the Coordinator to initiate action in accordance with the rules of the Centre.(b)To call upon the parties through the Coordinator to file their Statement(s) of claim, Reply(ies) thereto; Counter-claim(s) etc.(c)To compile all documents received pursuant to filing of a Request, divide them into separate volumes, forward a copy to each member of the Arbitral Tribunal and maintain a copy for the record of the Centre in accordance with Rule 7 of the Chandigarh Arbitration Centre (Arbitration Proceedings) Rules.(d)To call upon the parties through the Coordinator to deposit the assessed miscellaneous expenses of the Centre and the fees for the arbitrator(s).(e)To render assistance by way of legal research, if called upon or requested to by the Arbitral Tribunal.(f)To assist the Arbitral Tribunal in rectifying clerical errors, if any, in the award.(g)To assess the costs to be awarded by the Arbitral Tribunal in all arbitration proceedings.(h)To take steps as may be necessary for timely completion of arbitration proceedings.
