Section 27 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
27. Interim measure.
- (i) At the request of any of the parties, the arbitrator, may take whatever interim measures he deem necessary with respect to the a dispute including conservation of the property.(ii)For such interim measures, the arbitrator will be free to pass an interim award and also direct the parties to furnish security for the costs of such measures.
