The Arbitration and Conciliation Act, 1996

The Third Schedule (See Section 53) Convention on the Execution of Foreign Arbitral Awards

Article 1.-

1.   In the territories of any High Contracting Party to which the present Convention applies, an arbitral award made in pursuance of an agreement, whether relating to existing or future differences (hereinafter called "a submission to arbitration") covered by the Protocol on Arbitration Clauses opened at Geneva on September 24th, 34 1923, shall be recognised as binding and shall be enforced in accordance with the rules of the procedure of the territory where the award is relied upon, provided that the said award has been made in a territory of one of the High Contracting Parties to which the present Convention applies and between persons who am subject to the jurisdiction of one of the High Contracting Parties.

2.   To obtain such recognition or enforcement, it shall, further, be necessary:-

a.   that the award has been made in pursuance of a submission to arbitration which is valid under the law applicable thereto;

b.   that the subject-matter of the award is capable of settlement by arbitration under the law of the country in which the award is sought to be relied upon;

c.   that the award has been made by the Arbitral Tribunal provided for in the submission to arbitration or constituted in the manner agreed upon by the, parties and in conformity with the law governing the arbitration procedure;

d.   that the award has become final in the country in which it has been made, in the sense that it will not be considered as such if it is open to opposition, appeal or pourboire en cassation (in the countries where such forms of procedure exist) or if it is proved that any proceedings for the purpose of contesting the validity of the, award are pending;

e.   that the recognition or enforcement of the award is not contrary to the public, policy or to the principles of the law of the, country in which it is sought to be relied upon.

Article 2.-

Even if the conditions laid down in Article I hereof are fulfilled, recognition and enforcement of the award shall be refused if the Court is satisfied:-

a.   that the award has been annulled in the country in which it was made;

b.   that the party against whom it is sought to use the award was not given notice of the arbitration proceedings in sufficient time to enable him to present his case; or that, being under a legal incapacity, he was not properly represented;

c.   that the award does not deal with the differences contemplated by or falling within the terms of the submission to arbitration or that it contains decisions on matters beyond the scope of the submission to arbitration. If the award has not covered all the questions submitted to the arbitral tribunal, the competent authority of the country where recognition or enforcement of the award is sought can, if it thinks fit, postpone such recognition or enforcement or grant it subject to such guarantee as that authority may decide.

Article 3.-

If the party against whom the award has been made proves that, under the law governing the arbitration procedure, there is a ground, other than the grounds referred to in Article 1(a) and (c), and Article 2(b) and (c), entitling him to contest the validity of the award in a Court of Law, the Court may, if it thinks fit, either refuse recognition or enforcement of the award or adjourn the consideration thereof , giving such party a reasonable time within which to have the award annulled by the competent tribunal.

Article 4.-

The party relying upon an award or claiming its enforcement must supply, in particular.-

1.   the original award or a copy thereof duly authenticated, according to the requirements of the law of the country in which it was made;

2.   documentary or other evidence to prove that the award has become final, in the scum defined in Article 1 (d), in the country in which it was made;

3.   when necessary, documentary or other evidence to prove that the conditions laid down in Article 1, paragraph (1) and paragraph (2) (a) and (c), have been fulfilled. A translation of do award and of the other documents mentioned in this Article into the official language of the country where the award is sought to be relied upon may be demanded. Such translations must be certified correct by a diplomatic or consular agent of the country to which the party who seeks to rely upon the award belongs or by a sworn translator of the country where the award is sought to be relied upon.

Article 5.-

The provisions of the above articles shall not deprive any interested party of the right of availing himself of an arbitral award in the manner and to the extent allowed by the law or the treaties of the country where such award is sought to be relied upon.

Article 6.-

The present Convention applies only to arbitral awards made after the coming into force of the Protocol on Arbitration Clauses opened at Geneva on September 24th, 1923.

Article 7.-

The present Convention, which will remain open to die signature of all the signatories of the Protocol of 1923 on Arbitration Clauses, shall be ratified. It may be ratified only on behalf of those Members of the League of Nations and Non-Member States on whose behalf the Protocol of 1923 shall have been ratified Ratification shall be deposited as soon as possible with the Secretary-General of the League of Nations, who will notify such deposit to all the signatories.

Article 8.-

The present Convention, shall conic into force three months after it shall have been ratified on behalf of two High Contracting Parties. Thereafter, it shall take effect, in the case of each High Contracting Party, three months after the deposit of the ratification on its behalf with the Secretary-General of the League of Nations.

Article 9.-

The present Convention way be denounced on behalf of any Member of the League or Non-Member State. Denunciation shall be notified in writing to the Secretary-General of the League of Nations, who will immediately send a copy thereof, certified to be in conformity with the notifications, to all the other Contracting Parties, at the same time informing them of the date on which he received it. The denunciation shall come into force only in respect of the High Contracting Party which shall have notified it and one year after such notification shall have reached the Secretary-General of the League of Nations. The denunciation of the Protocol on Arbitration Clauses shall entail, ipso facto, the denunciation of the present Convention.

Article 10.-

The present Convention does not apply to the colonies, protectorates or territories under suzerainty or mandate of any High Contracting Party unless they are specially mentioned. The application of this Convention to me or mote of such colonies, protectorates or territories to which the Protocol on Arbitration Clauses opened at Geneva on September 24th, 1923, applies, can be effected at any time by means of declaration addressed to die Secretary-General of the League of Nations by one of the High Contracting Parties. Such, declaration shall take effect three months after the deposit thereof. The High Contracting Parties can at my time denounce the Convention for all or any of the colonies, protectorates or territories referred to above. Article 9 hereof applied, to such denunciation.

Article 11.-

A certified copy of the present Convention shall be transmitted by the Secretary-General of the League of Nations to every Member of the League of Nations and to every Non-Member State which signs the same.

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