33. Procedure to be followed in the proceedings before the Board of Arbitrators and mode of executing awards.
(1)In the conduct of proceedings before them the Board of Arbitrators shall, as far as possible, follow the procedure laid down in the [Indian Arbitration Act, 1940] [See now Arbitration and Conciliation Act, 1996 (Act No. 26 of 1996).].(2)Every award passed by the Board shall if not carried out, be executed in the same manner as an award under [Indian Arbitration Act, 1940] [See now Arbitration and Conciliation Act, 1996 (Act No. 26 of 1996).].
