Section 39 in The M.P. Vidyut Sudhar Adhiniyam, 2000
39. Arbitration by Commission.
(1)(a)Notwithstanding anything to the contrary contained in the Arbitration and Conciliation Act, 1996 (No. 26 of 1996) or any other law relating to arbitration, any dispute arising between licensees shall be referred to the Commission.(b)The Commission may proceed to act as arbitrator and make an award or nominate arbitrators to adjudicate and settle the dispute.(c)The practice and procedure to be followed in connection with any such adjudication and settlement shall be such as may be prescribed by the regulations.(2)Where the award is made by the arbitration appointed by the Commission it shall be filed before the Commission and the Commission may pass appropriate orders on the award including, order to :-(a)confirm and enforce the award;(b)set aside or modify the award; or(c)remit the award for reconsideration by the arbitrator.(3)The award given by the Commission, or the order passed by the Commission under sub-section (2), shall be a decision or order of the Commission and shall be appealable as provided in this Act.(4)An award given by the Commission, or an order passed by the Commission under sub-section (2), shall be enforceable as if it were a decree of the Civil Court.(5)The Commission may make such interim orders as the Commission considers appropriate at any time before the commencement of proceedings or at any time during the pendency of the proceedings under this part.
