Section 78C(8) in The Calcutta Improvement Act, 1911
(8)If the [State Government] [Words substituted by the Adaptation of Laws order, 1950.] is satisfied after such inquiry as it thinks fit that an award has been improperly procured or that an arbitrator has misconducted himself in connection with an award, the [state Government] [Words substituted by the Adaptation of Laws order, 1950.] may set aside the award.
