Section 37 in Rajasthan Power Sector Reforms Act, 1999
37. Arbitration by the Commission.
(1)Notwithstanding anything contained in the Arbitration and Conciliation Act, 1996 (Central Act No. 26 of 1996), any dispute arising between licensees shall be referred to the Commission. The Commission may proceed to act as arbitrator or nominate arbitrator or arbitrators to adjudicate and settle such dispute. The practice of procedure to be followed in connection with any such adjudication and settlement shall be such as may be prescribed by regulations.(2)Where an award is made by the arbitrator appointed by the Commission, it shall be filed before the Commission and the Commission may pass appropriate orders on the award including orders to, -(a)confirm and enforce the award:(b)set aside or modify the award: or(c)remit the award for reconsideration by the arbitrator.(3)The award given by the Commission under sub-section (1) or the order passed by the Commission under sub-section (2) shall be a decision or order of the Commission and shall be appealable as provided in this Act.(4)An award made by the Commission under sub-section (1) or an order passed by the Commission under sub-section (2) shall be enforceable as if it was a decree of a Civil Court.(5)The Commission may make such interim orders as it may consider appropriate at any time before the commencement or during the pendency or proceedings under this section.
