The Arbitration and Conciliation Act, 1996

Contents
Sections	Particulars
	Preamble
1	Short title. extent and commencement
Part I	Arbitration
Chapter I	General provisions
2	Definitions
3	Receipt of written communications
4	Waiver of right to object
5	Extent of judicial intervention
6	Administrative assistance
Chapter II	Arbitration agreement
7	Arbitration agreement
8	Power to refer parties to arbitration where there is an arbitration agreement
9	Interim measures etc. by Court.
Chapter III	Composition of arbitral tribunal
10	Number of arbitrators
11	Appointment of arbitrators
12	Grounds for challenge
13	Challenge procedure
14	Failure or impossibility to act
15	Termination of mandate and substitution of arbitrator
Chapter IV	Jurisdiction of arbitral tribunals
16	Competence of arbitral tribunal to rule on its jurisdiction
17	Interim measures ordered by arbitral tribunal
Chapter V	Conduct of arbitral proceedings
18	Equal treatment of parties
19	Determination of rules of procedure
20	Place of arbitration
21	Commencement of arbitral proceedings
22	Language
23	Statements of claim and defence
24	Hearings and written proceedings
25	Default of a party
26	Expert appointed by arbitral tribunal
27	Court assistance in taking evidence
Chapter VI	Making of arbitral award and termination of proceedings
28	Rules applicable to substance of dispute
29	Decision making by panel of arbitrators
30	Settlement
31	Form and contents of arbitral award
32	Termination of proceedings
33	Correction and interpretation of award; additional award
Chapter VII	Recourse against arbitral award
34	Application for setting aside arbitral award
Chapter VIII	Finality and enforcement of arbitral awards
35	Finality of arbitral awards
36	Enforcement
Chapter IX	Appeals
37	Appealable orders
Chapter X	Miscellaneous
38	Deposits
39	Lien on arbitral award and deposits as to costs
40	Arbitration agreement not to be discharged by death of party thereto
41	Provisions in case of insolvency
42	Jurisdiction
43	Limitations
Part II	Enforcement of Certain Foreign Awards
Chapter I	New York Convention Awards
44	Definition
45	Power of judicial authority to refer parties to arbitration
46	When foreign award binding
47	Evidence
48	Conditions for enforcement of foreign awards
49	Enforcement of foreign awards
50	Appealable orders
51	Saving
Chapter II	Not to apply
52	Not to apply
53	Interpretation
54	Power of judicial authority to refer parties to arbitration
55	Foreign awards when binding
56	Evidence
57	Conditions for enforcement of foreign awards
58	Enforcement of foreign awards
59	Appealable orders
60	Saving
Part III	Conciliation
61	Application and scope
62	Commencement of conciliation proceedings
63	Number of conciliators
64	Appointment of conciliators
65	Submission of statements to conciliator
66	Conciliator not bound by certain enactments
67	Role of conciliator
68	Administrative assistance
69	Communication between conciliator and parties
70	Disclosure of information
71	Co-operation of parties with conciliator
72	Suggestions by parties for settlement of dispute
73	Settlement agreement
74	Status and effect of settlement agreement
75	Confidentiality
76	Termination of conciliation proceedings
77	Resort to arbitral or judicial proceedings
78	Costs
79	Deposits
80	Role of conciliator in other proceedings
81	Admissibility of evidence in other proceedings
Part IV	Supplementary Provisions
82	Power of High Court to make rules
83	Removal of difficulties
84	Power to make rules
85	Repeal and savings
86	Repeal of Ordinance 27 of 1996 and saving
Schedules	The Schedules
	The First Schedule
	The Second Schedule
	The Third Schedule

ACT NO. 26 OF 1996

[16th August, 1996.]

BE it enacted by Parliament in the Forty-seventh Year of the Republic of India as follows:- An Act to 'consolidate and amend the law relating to domestic arbitration, international commercial arbitration and enforcement of foreign arbitral awards as also to define the law relating to conciliation and for matters connected therewith or incidental thereto.