Section 13 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
13. Evidence need not be in strict conformity with rules of evidence.
- The Arbitrator shall be the judge of the relevance and materiality of the evidence offered and strict conformity to legal rules of evidence, shall not be necessary.
