Section 32 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
32. Taking of decisions.
- All decisions of the arbitration inclusive of award may be unanimous or by a majority in case a team of arbitrators is appointed, unless concurrence of all the arbitrators is expressly required by the arbitration agreement or by any applicable law or by order appointing arbitrators.
