Section 5 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
5. Procedure to be followed.
- (i) The Arbitrator appointed shall issue a notice to the parties for their appearance before him either in person or through their representative or agent or advocate.(ii)The Arbitrator to decide how the service of the notice to be affected. The parties may, keeping note about the same, be informed on telephone or by a fax, or by mail, or by other available modes of delivery, giving at least clear 7 days time or same shall be in addition to the mode of service provided under Civil Procedure Code.(iii)The Arbitrator shall set the date, time and place of hearing which shall be scheduled to take place within 30 days of his appointment and the same shall be notified.(iv)As far as possible the hearing shall be held at the place convenient to the parties.(v)If any party requests that the hearing may be held in a specific local and the other party files no objection thereto within 5 days after notice of request has been sent to it, the local shall be the one requested. If the party objects to the local request by the other party, the arbitrator shall have the power to determine local and his decision shall be final and binding.
