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Union of India - Act

The New Delhi International Arbitration Centre (amendment) Act, 2022

UNION OF INDIA
India

The New Delhi International Arbitration Centre (amendment) Act, 2022

Act 23 of 2022

  • Published in Gazette of India : Extraordinary on 30 December 2022
  • Commenced on 27 January 2023
  • [This is the version of this document from 30 December 2022.]
An Act to amend the New Delhi International Arbitration Centre Act, 2019. BE it enacted by Parliament in the Seventy-third Year of the Republic of India asfollows:—

1. Short title and commencement

(1)This Act may be called the New Delhi International Arbitration Centre (Amendment) Act, 2022.
(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

2. Amendment of long title

In the New Delhi International Arbitration Centre Act, 2019 (hereinafter referred to as the principal Act), in the long title, for the words “New Delhi International Arbitration Centre”, wherever they occur, the words “India International Arbitration Centre” shall be substituted.

3. Amendment of Preamble

In the principal Act, in the Preamble, for the words “New Delhi International Arbitration Centre” at both the places where they occur, the words “India International Arbitration Centre” shall be substituted.

4. Amendment of section 1

In section 1 of the principal Act, in sub-section (1), for the words “New Delhi International Arbitration Centre”, the words “India International Arbitration Centre” shall be substituted.

5. Amendment of section 2

In section 2 of the principal Act, in sub-section (1), in clause (a), for the words “New Delhi International Arbitration Centre”, the words “India International Arbitration Centre” shall be substituted.

6. Amendment of chapter heading

In the principal Act, in Chapter II, in the chapter heading, for the words “NEW DELHI INTERNATIONAL ARBITRATION CENTRE”, the words “INDIA INTERNATIONAL ARBITRATION CENTRE” shall be substituted.

7. Amendment of section 3

In section 3 of the principal Act,—
(i)in the marginal heading, for the words “New Delhi International Arbitration Centre”, the words “India International Arbitration Centre” shall be substituted;
(ii)in sub-section (1), for the words “New Delhi International Arbitration Centre”, the words “India International Arbitration Centre” shall be substituted.

8. Amendment of section 4

In section 4 of the principal Act,—
(i)in the marginal heading, for the words “New Delhi International Arbitration Centre”, the words “India International Arbitration Centre” shall be substituted;
(ii)in sub-section (1), for the words “New Delhi International Arbitration Centre” at both the places where they occur, the words “India International Arbitration Centre” shall be substituted.

9. Amendment of section 15

In section 15 of the principal Act, for clause (a), the following clause shall be substituted, namely:—“(a) to facilitate the conduct of arbitration and other forms of alternative dispute resolution mechanism, both international and domestic, in the manner as may be specified by the regulations;”.

10. Amendment of section 20

In section 20 of the principal Act, in sub-section (5), in the proviso, for the word "application" at both the places where they occur, the word "question" shall be substituted.

11. Amendment of section 23.

In section 23 of the principal Act, in sub-section (1), in clause (a), for the word "Centre", the word "Secretariat" shall be substituted.

12. Amendment of section 25

In section 25 of the principal Act, in sub-section (3), after the words “allowances of Members”, the words “, Registrar, Counsel and other officers and employees of the Centre” shall be inserted.

13. Amendment of section 28.

In section 28 of the principal Act, in sub-section (1), for the words “which shall”, the word “to” shall be substituted.

14. Amendment of section 31

In section 31 of the principal Act, in sub-section (2), for clause (a), the following clauses shall be substituted, namely:—“(a) the manner of the conduct of arbitration and other forms of alternative dispute resolution mechanism under clause (a) of section 15;
(aa)the time and place and the rules of procedure to be observed in regard to the transaction of business of the Committee at the meetings including the quorum under sub-section (3) of section 19;”.

15. Amendment of section 34

In section 34 of the principal Act, in sub-section (1), in the proviso, for the words “two years”, the words “five years” shall be substituted.