Section 15 in New Delhi International Arbitration Centre Act, 2019
15. Functions of Centre.
- Without prejudice to the provisions contained in section 14, the Centre shall strive,-(a)to facilitate the conduct of arbitration and other forms of alternative dispute resolution mechanism, both international and domestic, in the manner as may be specified by the regulations;(b)to provide cost effective and timely services for the conduct of arbitration and conciliation at national and international level;(c)to promote studies in the field of alternative dispute resolution and related matters, and to promote reforms in the system of settlement of disputes;(d)to undertake teaching and to provide for diffusion of knowledge of law and procedures on alternative dispute resolution and related matters and to award certificates and other academic or professional distinction;(e)to impart training in alternative dispute resolution and related matters to those who are handling arbitration, conciliation and mediation;(f)to co-operate with other societies, institutions and organisations, national or international for promoting alternative dispute resolution; and(g)to perform such other functions as may be entrusted to it by the Central Government for promoting alternative dispute resolution.
