Section 45 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
45. Procedure for rectification of error in the award.
- Within the period of 15 days after transmission of the award, any party upon a notice to the other side, may request that the arbitrator may correct any clerical, typographical, technical or computer error in the award, but the arbitrator shall not determine the merits of any claim awarded.
