Section 39 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
39. Award.
- The award shall be speaking one and contain the names of the parties, the name of the advocate, if any, a summary of the issues in controversy, the proceedings and the damages and other relief request the damages and other relief awarded, a statement of any other issue resolved, the name of the arbitrator, the dates on which the claim was filed and the award rendered, the numbers and dates of hearing sessions, the location of hearing, and the signature of the arbitrator(s).
