29. Arbitration Academy. –
–
(1) The Centre may establish an Arbitration Academy––
(a) to train the arbitrators, particularly in the area of international commercial arbitration to
compete on par with the reputed international arbitral institutions;
(b) to conduct research in the area of alternative dispute resolution and allied areas; and
(c) to give suggestions for achieving the objectives of the Act.
(2) For the purposes of sub-section
(1), there may be constituted a permanent three member
committee in order to suggest and to submit a report to the Centre with respect to the amendments, if
any, necessary to the rules and regulations made under this Act.
CHAPTER VI
MISCELLANEOUS
