Section 20 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
20. The attendance or presence shall be determined by the arbitrator
- The attendance or presence of persons at the hearing including witness shall be determined by the Arbitrator. However, all parties to the arbitration and their advocate shall be entitled to attend all the hearing.
