Section 47 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
47. Amendment to the pleadings.
- (i) During the course of arbitration proceedings, if there is a prayer to amend the pleadings, the same shall be considered by the Arbitrator keeping in view the expediency of arbitration proceedings.(ii)The party, filing the draft amended pleadings, shall serve on all parties a copy of such draft amended pleadings.(iii)The other parties may within 7 days from receipt of the service, file a response.
