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Mandatory and Directory Provisions under the Arbitration and Conciliation Act, 1996

   

Introduction

The principle of party autonomy gives authority to the contracting parties to choose the substantive law of the contract (lex contractus) and the law governing the arbitration proceedings (lex situs). Mandatory procedural rules are those provisions of the seat law that purport to apply irrespective of the agreement between the parties.

Several approaches have been adopted by the courts and the Arbitral Tribunals to deal with the issues that arise due to mandatory rules. However, one area where the application of the mandatory rule is not disputed is the law of seat of arbitration. Therefore, the parties should consider the mandatory rules of the lex situs when deciding the law of the seat.

There is widespread agreement that irrespective of what the lex contractus might be, an International Arbitral Tribunal is bound to apply or otherwise respect the mandatory rules of the arbitral procedure of the place of arbitration. This requirement is deemed to be the price of having chosen one seat rather than another. Mandatory rules of procedure of the lex situs essentially tell the parties and the Arbitral Tribunal which procedural norms must be followed in order to avoid the risk of an annulment of the award in that particular territory. The English Arbitration Act, which is one of the most evolved arbitration laws in the world, contains no less than 25 mandatory rules.

In the first part of this article, we examine the scope and definition of mandatory rules. In the second part, we consider the theoretical debate about the application of mandatory rules. In the third part, we consider the approach adopted by the Indian courts to determine the mandatory provisions under the Arbitration Act. In the final part, we have highlighted the mandatory and directory provisions of the Arbitration and Conciliation Act, 19961 (hereinafter referred to as “the Arbitration Act”).

Mandatory rules: Definition

Mandatory rules are those that purport to apply irrespective of the lex contractus or the procedural stipulations chosen by the parties.2 Mandatory rules generally protect economic, social, or political interests and can reflect States' internal or international public policy.3 These can be substantive rules — such as certain tax impositions, competition law and import/export laws — or procedural — for example, principles of due process to be applied by an Arbitral Tribunal.

The most cited definition of mandatory rules is given by Professor Mayer:

“A mandatory rule is an imperative provision of law which must be applied to an international relationship irrespective of the law that governs that relationship. To put it another way: mandatory rules of law are a matter of public policy and moreover reflect a public policy so commanding that they must be applied even if the general body of law to which they belong is not competent by application of the relevant rule of conflict of laws.”

The above definition indicates that mandatory rules are so connected to public policy that their application or non-application cannot be left to the contractual parties, as these rules concern third-party interests and/or the interests of the public at large.

However, the concept of mandatory rules is different from public policy. Mandatory rules impose a positive obligation on an Arbitral Tribunal, whereas public policy works as a negative imposition. Mandatory rules obligate an Arbitral Tribunal to apply a specific rule, regardless of whether it is part of the procedural law chosen by the parties, due to the goals and objectives of that rule. As concerns public policy, a negative imposition exists insofar as that an Arbitral Tribunal should refuse the application of the proper law of the contract or of certain procedural law if such application would be objectionable in that instance.

Mandatory rules and the nature debate

The applicability of mandatory rules in arbitration has long been debated. The debate revolves around the Arbitral Tribunal’s competence to resolve disputes based on party agreement. The relevant theories about the Tribunal’s competence include:

The jurisdictional theory

The jurisdictional theory focuses on national sovereignty and the supervisory powers of the State, especially at the seat of arbitration. Jurisdictionalists consider that every action occurring within the territory of a State is necessarily subject to its jurisdiction.4 Even the idea of party autonomy exists only by virtue of a given system of municipal law.5 Accordingly, although the jurisdictional theory accepts the idea that arbitration originates in party agreement, it maintains that the validity of arbitration agreements and procedure is necessarily regulated by national laws, and the validity of an arbitral award will be decided by the laws of the seat and the country where the recognition or enforcement of the award is sought.6

On the basis of the above, jurisdictionalists are of the opinion that all aspects of the arbitral procedure, including the validity of the arbitration agreement, the powers of the Arbitral Tribunal, and the enforcement of the arbitral award are regulated by domestic law, namely, the law of the seat during the conduct of an arbitration, and the law of the jurisdiction where enforcement of the arbitral award is sought.7

Contractual theory

Rejecting the importance of the lex fori, proponents of the contractual theory8 argue that arbitration is based purely on party agreement. Contractual theorists accordingly consider arbitration to be wholly contractual in nature. The entire arbitral process, ranging from the constitution of the Arbitral Tribunal to the powers of the arbitrator and the binding effect of the arbitral award, is seen as a product of this agreement.9 As a result, it is logical to conclude that State legal systems play no role in the contractualist understanding of arbitration. The rationale is that States do not hold rights and physical liberty on sufferance,10 which means that arbitration is an instrument of “free enterprise” and isolated from the State system.11 An exception is recognised in the event that one party tries to evade its contractual obligations; in such circumstances only, the State intervenes to enforce the parties’ agreement.

Based on the above, it is easy to understand why “contractualists” are hostile towards application of mandatory rules. If the principle of party autonomy is essential under contractualist reasoning, any rule or law that purports to apply regardless of the parties' agreement will not be warmly received. Under contractual theory, mandatory rules should only be relevant in circumstances where the party has to prove the invalidity or illegality of the parties' contract.

Within this understanding, there is still a conceptually challenging set of issues where parties have not clearly expressed a view as to the application of any law and cannot agree once a dispute has arisen. The obvious example is where the parties have made no choice on the appointment procedure or to the applicable substantive and procedural laws.

Hybrid theory

Both the abovementioned theories have considerable support. However, both theories fail to provide a satisfactory explanation of the modern framework of international arbitration. If arbitration is a national and arbitrators are operating solely under their contractual obligations to the parties, then surely then the substantive laws of the lex situs or any other third State’s laws would become irrelevant.12 Alternatively, if arbitration comes into existence by virtue of States’ laws, either by way of procedural support within their territory or enforcing the resulting arbitral awards, then the public interests of those States should be considered.13 Not surprisingly, the consensus is that arbitration is a hybrid of the two.14

As per the hybrid theory, on the one hand, the parties' right to select arbitrators and choose the governing law is based on the contractual theory. On the other hand, the jurisdictional character of arbitration is visible in the issues relating to the validity of arbitration agreements to be subject to the mandatory rules and public policy of the lex fori. Also, in relation to the recognition and enforcement of awards, the validity will be scrutinised as per the mandatory rules and public policy of the country in which the recognition or enforcement of the arbitral award is sought.15

However, considering this growing trend only a small part of the problem is solved and considered. If one places different views about the conceptual understanding of arbitration along a continuum, with the contractual and jurisdictional understanding at either end, there is large space in the middle which allows for varied interpretations of the hybrid theory. The closer in proximity the Arbitral Tribunal is to the contractual end of the continuum, the less inclined it will be to deny party autonomy and apply a mandatory rule, and the reverse is true of the Arbitral Tribunal if it is closer to the jurisdictional end. Therefore, recognising arbitration as a hybrid of jurisdictional and contractual theory does not help determine whether a mandatory rule shall be applied or not.

A step which comes prior to the application of a mandatory rule is the identification of them. In the next section, we have considered the Indian courts approach towards the identification of a mandatory provision under the Arbitration Act.

Indian courts' approach

The scope and object of a statute are the only guides in determining whether its provisions are directory or imperative. The Supreme Court in PEC Ltd. v. Austbulk Shipping Sdn. Bhd.16, while deciding the nature of Section 4717 of the Arbitration Act noted that use of “shall” in the provision though prima facie suggests the mandatory character of the provision, however it is not always true. To transpire whether the provision is mandatory or not, it shall be read in light of the scope of the statute, its nature, design, and the consequence that would flow from the construction. Additionally, public convenience shall also be taken into consideration while reading “shall” as “may” in a provision and determining whether the provision is mandatory or directory. Moreover, it has been held that a phrase such as “unless otherwise agreed by the parties” precedes most of the directory provisions of the Arbitration Act.18

The Supreme Court in State of Bihar v. Bihar Rajya Bhumi Vikas19 while deciding that Sections 34(5)20 and 34(6) of the Arbitration Act is directory in nature noted that since no penal provision was given in case of non-compliance, hence the provision is directory. Therefore, on this basis it can be inferred that the absence of any penal provision may also be taken into consideration to determine whether a provision is mandatory or directory.

Below, we have summarised the mandatory procedural rules in the Arbitration Act on the basis of various judicial precedents and this can act as a guide to readers on the procedural limitations that are placed on them by Arbitration Act in case if the arbitration is India seated.

Mandatory and directory provisions under the Arbitration Act

The Arbitration Act is divided into three parts; Part 1 majorly deals with domestic awards; Part 2 deals with enforcement of certain foreign awards and Part III deals with conciliation. Section 2(1)21 provides that Part I of the Arbitration Act applies where the place of arbitration is in India. However, Section 922 (interim measures by court), Section 2723 (court assistance in taking evidence), Section 37(1)(a)24 (reference to arbitration) and Section 37(3) (bar on second appeal) applies to international commercial arbitration even if the place is outside India. The application of these sections to international commercial arbitration is subject to the parties' agreement on anything to the contrary.

Unlike the Arbitration Act of England, the Arbitration and Conciliation Act, 1996 has no provision relating to mandatory or non-mandatory provisions. Based on the wordings of the provisions, an Arbitral Tribunal or court must determine whether a given provision is mandatory or not. The courts have used statutory principles of interpretation for this purpose.

The table below shows which provisions of the Arbitration Act are considered as mandatory or directory by the courts in India:

Provision

Judgment

Held

Section 7: Presence of an arbitration agreement

Karnataka Power Transmission Corpn. Ltd. v. Deepak Cables (India) Ltd.25

Mandatory

Section 8: Power to refer parties to arbitration where there is an arbitration agreement

Kalpana Kothari v. Sudha Yadav26

Mandatory

Section 8(2): Application for referring a matter to arbitration shall be accompanied by the original arbitration agreement or a duly certified copy.

Atul Singh v. Sunil Kumar Singh27; Ananthesh Bhakta v. Nayana S. Bhakta28; N. Radhakrishnan v. Maestro Engineers29

Mandatory

Section 10(1): Parties should not agree on even number of arbitrators.

Narayan Prasad Lohia v. Nikunj Kumar Lohia30

Directory

Sections 11(5) and 11(6): Thirty-day time period for appointment by a party.

BSNL v. Dhanurdhar Champatiray31

Directory

Sections 11(6) and 11(12)(a): In international commercial arbitration, where the parties' agreement is silent on the appointment procedure or parties fail to follow the agreed procedure then the Supreme Court will appoint arbitrator.

Soham Shah v. Indian Film Co. Ltd.32

Mandatory

Section 11(9): Appointment of neutral nationality arbitrator (in case of international commercial arbitrator).

Grid Corpn. of Orissa Ltd. v. AES Corpn.33

Directory

Section 12(1): Disclosure of the arbitrator regarding his impartiality and independence.

Dream Valley Farms (P) Ltd. v. Religare Finvest Ltd.34

Mandatory

Section 12(5): Disqualification of arbitrator if falls under the categories specified in Schedule VII.

Haryana Space Application Centre v. Pan India Consultants (P) Ltd.35

Mandatory

Sections 16(2) and (3): Plea regarding jurisdictional challenge shall not be raised later than filing of statement of defence and challenge regarding exceeding the scope of authority to be raised as the matter alleged to be beyond scope of authority is raised.

Karnataka SRTC v. M. Keshava Raju36

Mandatory

Section 18: Equal treatment of parties and full opportunity of hearing.

Union of India v. Vedanta Ltd.37

Mandatory

Section 21: Commencement of arbitration only when the notice is received by respondent.

Alupro Buildings Systems (P) Ltd. v. Ozone Overseas (P) Ltd.38

Mandatory

Section 31(7)(b): Post award interest.

Hyder Consulting (UK) Ltd. v. State of Orissa39

Mandatory (per Sapre, J.)

Directory (per Dattu, J.) No opinion (Bobde, J.)

Section 34(3): Limitation period for a Section 34 application.

P. Radha Bai v. P. Ashok Kumar40

Mandatory

Sections 34(5) and (6): Notice has to be served to the opposite party before filing the setting aside application and the application should be disposed of within one year from the date of service.

State of Bihar v. Bihar Rajya Bhumi Vikas Bank Samiti41

Directory

Section 36(3) (proviso): Having due regard to the provisions of CPC while considering stay order on an award for payment of money.

Pam Developments (P) Ltd. v. State of W.B.42

Directory

Sections 37(7)(a) and 37(7)(b): Power to grant interest.

ONGC Ltd. v. Dolphin Offshore Enterprises (I) Ltd.43

Directory

Section 45: Reference to arbitration in cases where place is outside India.

Shakti Bhog Foods Ltd. v. Kola Shipping Ltd.44

Mandatory

Section 47: Filing of documents at the time of enforcement of a foreign award.

PEC Ltd. v. Austbulk Shipping Sdn. Bhd.45

Mandatory

Section 48: Grounds for refusal of a foreign award.

Union of India v. Vedanta Ltd.46

Directory

The above list is not exhaustive and apart from the provisions mentioned above, Section 34 of the Arbitration Act are the setting aside an arbitral award is mandatory in nature; the parties through their agreement thus cannot waive the power of the court to set aside the arbitral award.

Further, Section 1(3) of the Arbitration Act recognises that no provision of Part 1 will affect any other law by virtue of which certain disputes may not be submitted to arbitration. Therefore, for a tribunal seated in India it is essential to consider what kinds of disputes are considered as non-arbitrable under the laws of India.

Conclusion

The problems with mandatory rules are quite varied and their sources are numerous. The basis for application of mandatory rule largely depends on the conceptual understanding of arbitration. The Arbitral Tribunal may apply mandatory rule if it considers arbitration to be of jurisdictional nature or reject it if it believes that arbitration is of a contractual nature. Therefore, the application of mandatory rule might not have an objective answer.

However, the applicability of mandatory rules of the lex situs is not much disputed. Therefore, it is essential for the parties to evaluate the mandatory procedural rules of the law of the seat. The courts in India have given sufficient guidance to determine the nature of the provisions and the parties should analyse these while choosing India as the seat of arbitration.


† Partner, Khaitan & Co.

†† Associate, Khaitan & Co. Author can be reached at <alok.vajpeyi.law@gmail.com>.

1. Arbitration and Conciliation Act, 1996.

2. Pierre Mayer, “Mandatory Rules of Law in International Arbitration”, (1986) 2 Arbitration International 274, at p. 275.

3. Comparative Arbitration Practice and Public Policy in Arbitration (1987), pp. 227, 228.

4. F.A. Mann, Lex Facit Arbitrum, International Arbitration: Liber Amicorum for Martin Domke (1967), pp. 157, 162.

5. Alan Redfern, Martin Hunter, Nigel Blackaby and Constantine Partasides, Law and Practice of International Commercial Arbitration, (4th Edn., 2004), p. 91.

6. Hong-Lin Yu, “A Theoretical Overview of the Foundations of International Commercial Arbitration”, (2008) 1(2) Contemp Asia Arb J 255.

7. Okezie Chukwumerije, Choice of Law in International Commercial Arbitration, (1995) 3 Journal of International Marketing (No. 2), pp. 109-111.

8. Stone, “A Paradox in the Theory of Commercial Arbitration”, 21 Arb J 156, 182 (1966).

9. Horacio Grigera Naón, Choice-of-Law Problems in International Commercial Arbitration, (1992), p. 949.

10. Bernd von Hoffmann, “Internationally Mandatory Rules of Law before Arbitral Tribunals”, Acts of State and Arbitration (1997), p. 3.

11. Julian Lew, “Applicable Law in International Commercial Arbitration: A Study in Commercial Arbitral Awards”, (1978) 59.

12. Audley Sheppard, “Mandatory Rules in International Commercial Arbitration: An English Law Perspective”, 18 Am Rev Int’l Arb 121, 126 (2007).

13. Andrea K. Bjorklund, “Mandatory Rules of Law and Investment Arbitration”, 18 Am Rev Int’l Arb 175, 181 (2007).

14. Alan S. Rau, “The Arbitrator and Mandatory Rules of Law”, 18 Am Rev Int’l Arb 51, 62-63 (2007).

15. Alan S. Rau, “The Arbitrator and Mandatory Rules of Law”, 18 Am Rev Int’l Arb 51 at 58 (2007).

16. (2019) 11 SCC 620.

17. Arbitration and Conciliation Act, 1996, S. 47.

18. Choday Sanyasi Rao v. Hindustan Petroleum Corpn. Ltd., 2002 SCC Online AP 1067.

19. (2018) 9 SCC 472.

20. Arbitration and Conciliation Act, 1996, S. 34(5).

21. Arbitration and Conciliation Act, 1996, S. 2(1).

22. Arbitration and Conciliation Act, 1996, S. 9.

23. Arbitration and Conciliation Act, 1996, S. 27.

24. Arbitration and Conciliation Act, 1996, S. 37(1)(a).

25. (2014) 11 SCC 148.

26. (2002) 1 SCC 203.

27. (2008) 2 SCC 602.

28. (2017) 5 SCC 185.

29. (2010) 1 SCC 72.

30. (2002) 3 SCC 572.

31. (2010) 1 SCC 673.

32. 2016 SCC OnLine Bom 147.

33. (2002) 7 SCC 736.

34. 2016 SCC OnLine Del 5584.

35. (2021) 3 SCC 103.

36. 2003 SCC OnLine Kar 459.

37. (2020) 10 SCC 1.

38. 2017 SCC OnLine Del 7228.

39. (2015) 2 SCC 189.

40. (2019) 13 SCC 445.

41. (2018) 9 SCC 472.

42. (2019) 8 SCC 112.

43. 2010 SCC OnLine Bom 1598.

44. (2009) 2 SCC 134.

45. (2019) 11 SCC 620.

46. (2020) 10 SCC 1.

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