Section 10A(1A) in The Industrial Disputes Act, 1947

Central Government Act

(1A) 4[ Where an arbitration agreement provides for a reference of the dispute to an even number of arbitrators, the agreement shall provide for the appointment of another person as umpire who shall enter upon the reference, if the arbitrators are equally divided in their opinion, and the award of the umpire shall prevail and shall be deemed to be the arbitration award for the purposes of this Act.]

1. Ins. by Act 36 of 1964, s. 5 (w. e. f. 19- 12- 1964 ). 2. Ins. by Act 46 of 1982, s. 8 (w. e. f. 21- 8- 1984 ). 3. Ins. by Act 36 of 1956, s. 8 (w. e. f. 10- 3- 1957 ). 4. Ins. by s. 6, ibid. (w. e. f. 19- 12- 1964 ).