Section 15 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
15. Parties and witnesses be testified under oath, if required.
- (i) The Arbitrator may require parties and witnesses to testify under oath administered by him duly or any qualified person and if it is required by law or requested by any party shall do so.(ii)All evidence shall be taken in presence of all the arbitrators and all the parties or their authorized representative, except where any of the party is absent or waives his right to be present or the parties and arbitrator agree otherwise.(iii)The parties may present rebuttal evidence, if permitted by the Arbitrator.
