Section 28 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
28. Interpreter.
- (i) Any party desiring to have an interpreter shall after seeking the consent of the arbitrator make all arrangements directly with the interpreter and shall assume the costs of service. The opposite party and the arbitrator shall be informed about the arrangements made with full particulars.(ii)The interpreter if found to be dishonest in arbitration proceeding, he shall be discontinued by the arbitrator and the party may in that case make arrangement for another interpreter.
