Section 14 in New Delhi International Arbitration Centre Act, 2019
14. Objects of Centre.
- The objects of the Centre shall be,-(a)to bring targeted reforms to develop itself as a flagship institution for conducting international and domestic arbitration;(b)to promote research and study, providing teaching and training, and organising conferences and seminars in arbitration, conciliation, mediation and other alternative dispute resolution matters;(c)to provide facilities and administrative assistance for conciliation, mediation and arbitral proceedings;(d)to maintain panels of accredited arbitrators, conciliators and mediators both at national and international level or specialists such as surveyors and investigators;(e)to collaborate with other national and international institutions and organisations for ensuring credibility of the Centre as a specialised institution in arbitration and conciliation;(f)to set up facilities in India and abroad to promote the activities of the Centre;(g)to lay down parameters for different modes of alternative dispute resolution mechanisms being adopted by the Centre; and(h)such other objectives as it may deem fit with the approval of the Central Government.
