Section 8 in Jammu and Kashmir Arbitration and Conciliation Rules, 1998
8. Proceedings before the arbitral authority
The principle of equality binds the discretion of the arbitral tribunal or umpire in conducting the proceedings. The provisions of Civil Procedure Code and the Evidence Act do not bind the tribunal. The arbitral tribunal may follow such procedure in conducting the proceedings as may be agreed by the parties. Where, however, the two sides differ on an issue the discretion of the tribunal or umpire comes to play in appropriate situations visualised under the provisions of the Act.The statements of the parties to arbitration and the witnesses appearing before the Tribunal shall be recorded after administration of oath unless a different intention is expressed in the arbitral agreement.
