On 24-12-2025, the India International Arbitration Centre notified the India International Arbitration Centre (Transaction of Business of Committees) Regulations, 2025 to clarify and formalize the internal governance processes of the India International Arbitration Centre’s committees. The provisions came into force on 24-12-2025.
Key Provisions:
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Meetings of the Committee:
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The Committee will meet at least twice a year;
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In case, all the items of business are not covered in one sitting, the meeting can be adjourned from time to time;
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An extraordinary meeting can be called by the Chairperson or by at least 3 members of the Committee by giving notice in writing.
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Notice of Meeting:
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It will be signed by the Deputy Registrar intimating the time, date, and place of meeting.
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The notice will be sent to every member through electronic mail, at least 7 days before the date of the meeting and in case of an extraordinary meeting at least 3 days before the date of the meeting.
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The Deputy Registrar will be responsible for preparation of the agenda for each meeting and circulate it to all members of the Committee:
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At least 3 days prior in case of ordinary meeting;
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At least 2 days prior in case of an extraordinary meeting.
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Quorum:
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3 members of the Committee present in person or through virtual mode.
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No business will be transacted at any meeting unless the quorum is present throughout the meeting.
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In case the quorum is not present, the presiding member will adjourn the meeting.
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The Deputy Registrar will be responsible for preparing the minutes of the meeting and the same will be recorded in the minutes book within a period of 2 weeks and submit it the presiding Chairman for approval.
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Presiding Chairman:
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Every meeting of the Executive Committee, the Works Committee and the Policy Advisory Committee, will be presided over by a member to be nominated by the Centre either generally or on a case to case basis, and in his absence by any other member, chosen by the members present in the meeting of the Committee from amongst themselves.
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Every meeting of the Finance and Administration Committee will be presided over by the Financial Advisor, Ministry of Law and Justice.
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All questions raised or decisions to be taken during any meeting of the Committee will be determined by a majority of votes by the members present and voting.