13. Powers of arbitrator .-The arbitrators or umpire shall, unless a different intention is expressed in the agreement, have power to-
(a)administer oath to the parties and witnesses appearing;(b)state a special case for the opinion of the Court on any question of law involved, or state the award, wholly or in part, in the form of a special case of such question for the opinion of the Court;(c)make the award conditional or in the alternative;(d)correct in an award any clerical mistake or error arising from any accidental slip or omission;(e)administer to any party to the arbitration such interrogatories as may, in the opinion of the arbitrators or umpire, be necessary.
