Arbitration Act 1940
Sch . II
Protocol on Arbitration Clauses
THE SECOND SCHEDULE
(See section 53)
The undersigned, being duly authorized,
declare that they accept, on behalf of the countries which they represent, the
following provisions : -
1. Each of the Contracting States recognizes
the validity of an agreement whether relating to existing or future differences
between parties subject respectively to the jurisdiction of different
Contracting States by which the parties to a contract agree to submit to
arbitration all or any differences that may arise in connection with such
contract relating to commercial matters or to any other matter capable of
settlement by arbitration, whether or not the arbitration is to take place in a
country to whose jurisdiction none of the parties is subject.
Each Contracting State reserves the right to
limit the obligation mentioned above to contracts which are considered as
commercial under its national law. Any Contracting State which avails itself
of this right will notify the Secretary-General of the League of Nations in order that the
other Contracting States may be so informed.
2. The arbitral procedure, including the
constitution of the Arbitral Tribunal, shall be governed by the will of the
parties and by the law of the country in whose territory the arbitration takes
place. The Contracting States agree to facilities all steps in the procedure
which require to be take in their own territories, in
accordance with the provisions of their law governing arbitral procedure
applicable to existing differences.
3. Each Contracting State undertakes to
'ensure the execution by its ' authorities and in
accordance with the provisions of its national laws of arbitral awards made in
its own territory under the proceeding articles.
4. The Tribunals of the Contracting Parties,
on being seized of a dispute regarding a contract made between persons to whom
Article 1 applies and including an Arbitration Agreement whether referring to
present or future differences which is valid in virtue of the said article and
capable of being carried into effect, shall refer the parties on the application
of either of them to the decision of the Arbitrators. Such reference shall not
prejudice the competence of the judicial tribunals in case the agreement or the
arbitration cannot proceed or becomes inoperative.
5. The present Protocol, which shall remain
open for signature by all States, shall be ratified. The ratification shall be
deposited as soon as possible with the Secretary-General of the League of
Nations, who shall notify such deposit to all the Signatory States.
6. The present Protocol will come into force
as soon as two ratifications have been deposited. Thereafter it will take
effect, in the case of each Contracting States, one month after the
notification by the Secretary-General of the deposit of its ratification.
7. The present Protocol may be denounced by
any Contracting State on giving one year's notice. Denunciation shall be
effected by a notification addressed to the Secretary-General of the League,
who will immediately transmit copies of such notification to all the other Signatory
States and inform them of the date on which it was received. The denunciation
shall take effect one year after the date on which it was notified to the
Secretary-General, and shall operate only in respect of the notifying State.
8. The Contracting States may declare that
their acceptance of the present Protocol does not include any or all of the
under mentioned territories :
that is to say, their
colonies, overseas possessions or territories, protectorates or the territories
over which they exercise a mandate. The said States may subsequently adhere
separately on behalf of any territory thus excluded. The Secretary-General of
the League of Nations shall be informed as soon as possible
of such adhesions. He shall notify such adhesions to all Signatory States. They
will take effect one month after the notification by the Secretary-General to
all Signatory States.
The Contracting States may also denounce the
Protocol separately on behalf of any of the territories referred to above.
Article 7 applies to such denunciation.