@JUDGMENTTAG-ORDER
A.C. Agarwal, J.@mdashAppellant before us is the Stock Exchange, Mumbai (hereafter for the sake of brevity referred to as ""Exchange""). It is
not a party to the lis which has arisen between respondent Nos. 1 and 2. However, it is adversely affected by the impugned order passed by the
learned Single Judge and hence the present appeal.
2. Respondent No. 1 was the original petitioner in the Arbitration Petition filed before the learned Single Judge. Differences having arisen between
him and respondent No. 2 who was a broker with the exchange, a reference was made to Arbitrators under Bye-law 248 of the Exchange.
Reference was to two arbitrators, one named by each party to the dispute. Before the arbitrators a contention was advanced on behalf of
respondent No. 1 that reference to the Arbitral Tribunal consisting of two arbitrators was in contravention of section 10 of the Arbitration and
Conciliation Act, 1996 (hereinafter for brevity''s sake referred to as ""the Arbitration Act""). The arbitrators in consultation, with the Exchange held
that the constitution of their panel of arbitrators was valid and was properly constituted. Opponent No. 1 was given an opportunity either to
contest the interim order or proceed with the case. Opponent No. 1 decided to proceed ahead with the case. On 22nd January, 1998, an Award
was passed rejecting the claim of respondent No. 1. Taking exception to the Award respondent No. 1 on 30th April, 1998 filed an arbitration
petition being Arbitration Petition No. 130 of 1998 for setting aside the Award.
3. Before the learned Single Judge, by an interim order passed on 4th August, 1998, Exchange was directed to be impleaded as a party
respondent to the petition for the purpose of effectively deciding the issue whether section 10 of the Arbitration Act is attracted to arbitrations
under the rules bye-laws and regulations framed by the Exchange. The appellant Exchange was accordingly impleaded in the petition as any order
passed on the aforesaid issue regarding the validity or otherwise of the constitution of the Arbitral Tribunals under the Rules. Bye-laws and
Regulations of the Exchange was bound to have an adverse effect not only on the working of the Exchange but also on the numerous pending
arbitration proceedings as also awards passed in respect of disputes pertaining to members or non members of the Exchange.
4. By the impugned judgment and order passed on 7th September, 1998, the learned Single Judge has held that the reference made to the Arbitral
Tribunal of even numbers (two arbitrators) was in contravention of the provisions of section 10 of the Arbitration Act and hence, the award was
liable to be quashed and set aside. Even on merits, the learned Single Judge has found in favour of respondent No. 1 and has set aside the award
on other grounds also. Taking exception to the aforesaid decision of the learned Single Judge, the Exchange has preferred the present appeal.
5. We have heard Shri Tulzapurkar, the learned Counsel appearing in support of the appeal. We have also heard Shri Shah appearing for
respondent No. 1 who has supported the view taken by the learned Single Judge. Shri Khandar appearing for respondent No. 2 has stated that his
client will submit to the decision of this Court.
6. The dispute that has arisen between respondent Nos. 1 and 2 is covered by the provisions of Securities Contracts (Regulation) Act, 1956
(hereinafter for brevity''s sake referred to as the ""Regulation Act""). The controversy between the parties relates to the interpretation of sections
2(4) and 10 of the Arbitration Act, as also bye-law 249(a) of the Exchange which relate to the constitution of Arbitral Tribunals. Section 10 of the
Arbitration Act reads as under :
10. Number of arbitrators:--- (1) The parties are free to determine the number of arbitrators, provided that such number shall not be an even
number.
(2) Failing the determination referred to in sub-section (1), the arbitral tribunal shall consist of a sole arbitrator.
Aforesaid provision contemplates formation of a panel of an odd number of arbitrators for deciding disputes between the parties. The same
prohibits formation of an even number of arbitrators. However, as far as the Exchange is concerned bye-law 249(a) provides as under :
All claims, differences and disputes required to be referred to arbitration under these Bye-laws and Regulations shall be referred to the arbitration
of two arbitrators one to be appointed by each party.
8. It would thus appear that whereas under the Arbitration Act the dispute is required to be referred to odd number of arbitrators, under the
aforesaid regulation, the dispute is required to be referred to an even number of arbitrators. The short contention which was raised before the
learned Single Judge and which has found favour with him, is that the reference of the dispute between respondent Nos. 1 and 2 to an even
number of arbitrators is invalid in view of the provisions of section 10 of the Arbitration Act, and hence Award is liable to be quashed and set
aside.
9. The entire controversy between the parties revolves on the interpretation of the provisions of the section 2(4) of the Arbitration Act, which reads
as under :
2(4): This Part except sub-section (1) of section 40, sections 41 and 43 shall apply to every arbitration under any other enactment for the time
being in force, as if the arbitration were pursuant to an arbitration agreement and as if that other enactment were an arbitration agreement except in
so far as the provisions of this part are inconsistent with that other enactment or with any rules made thereunder.
The aforesaid section after deleting the portions are not relevant for resolving the controversy at hand would read as under :
This part shall apply to every arbitration under any other enactment for the time being in force except in so far as the provisions of this part are
inconsistent with that other enactment or with any rules framed thereunder.
The question which is posed for our consideration is whether the aforesaid bye-law 249(a) falls under the phrase ""any other enactment which is
inconsistent with the provisions of section 10 of the Arbitration Act"".
10. If the answer to the issue is in the affirmative then the provisions of Regulation 249(a) would apply to the arbitration proceedings under the
Regulation Act, 1956, and the award would be valid, if, however, the issue is answered in the negative, a reference to arbitration under the
aforesaid regulations to an even number of arbitrators would be invalid as having been made in the teeth of the provisions of section 10 of the
Arbitration Act, and the award would, therefore, be liable to be quashed and set aside.
11. The aforesaid bye-law 249(a) has now undergone an amendment with effect from 29th August, 1998. Under the amended bye-law an
arbitrators panel of an odd number of arbitrators has been prescribed. The bye-law has thus been brought in conformity with the provisions of
section 10 of the Arbitration Act, 1996.
12. Certain relevant provisions of the Regulation Act, 1956, may now be perused. Section 9 deals with the powers of the Stock Exchange to
make bye-laws. Sub-section (1) of section 9 provides that any recognised Stock Exchange may subject to the previous approval of the Securities
and Exchange Board of India make bye-laws for the regulation and control of contracts. Sub-section (2) of section 9 provides for the subjects
which may be dealt with by the bye-laws. Clause (k) of sub-section (2) provides for the regulation of the entering into making performance,
rescission and termination of contracts including contracts between members or between a member and his constituent or between a member and
a person who is not a member, and the consequences of default or insolvency on the part of a seller or buyer or intermediary, the consequences of
a breach or omission by a seller or buyer, and the responsibility of members who are not parties to such contracts. Clause (n) of sub-section (2)
provides for the method and procedure for the settlement of claims or disputes, including settlement by arbitration. It would, therefore, appear that
bye-laws and more particularly bye-law 249(a) has been made in exercise of the powers conferred under the aforesaid provision of Clause (n) of
sub-section (2) of section 9. The aforesaid bye-law therefore, has been made under an authority of law.
13. Before the learned Single Judge a contention was raised on behalf of respondent No. 1 that the constitution of Arbitral Tribunal is contrary to
the provisions of section 10 of the Arbitration Act, 1996, and the very same contention has been reiterated before us. Based on the said contention
the learned Single Judge has proceeded to frame the following issues:
(a) Whether an Arbitral Tribunal having even number of members constituted under the Bye-laws framed by the Bombay Stock Exchange under
the Securities Contracts (Regulation) Act, 1956 is in contravention of the provisions of section 10 of the Arbitration Act, 1996?
(b) Whether the constitution of such Arbitral Tribunal is saved by section 2(4) of the Arbitration Act, 1996?
(c) Whether such an award is liable to be set aside u/s 34(2)(a)(v) of the Arbitration Act, 1996?
The learned Single Judge has, after considering the rival contentions, answered the aforesaid issues (a), and (c) in the affirmative and (b) in the
negative.
14. It is contended on behalf of the Exchange that section 2(4) of the Arbitration Act, 1996, is in part materia with section 46 of the Arbitration
Act, 1940. A number of decisions rendered by this Court have held that the bye-laws of the Exchange fall within the purview of section 46 of the
1940, Act, and, therefore, prevail over the provisions of 1940 Act. Bye-laws of the Exchange providing for arbitration of 2 arbitrators being
inconsistent with the provisions of section 10 of the 1996 Act, (which falls in Part 1 of the 1996, Act) would prevail over section 10 of the 1996
Act. While interpreting section 2(4) stress has to be laid on the words ""under any other enactment"". Once it is found that arbitration is under the
Regulation Act, bye-law framed under the Regulation Act, will prevail and not section 10 of the Arbitration Act, 1996. The aforesaid position of
law has been followed in the trade and by this Court without interruption over the years. In case that view is possible, merely because another view
is also possible, that should not be a reason for this Court to depart from the well settled principles. It is further contended that if the contention
raised on behalf of respondent No. 1 is accepted, it would lead to chaos in the functioning of the Stock Exchanges. The same will set at naught
various arbitration proceedings between members and members and members and non members of the Exchanges.
15. As against this, it is contended on behalf of respondent No. 1 that what is saved by section 2(4) of the Arbitration Act, 1996, is that which is
provided under another enactment or rules made thereunder. Anything provided under the bye-laws which are inconsistent with the 1996 Act, is
not saved. It is next contended that there can be no waiver of the provision pertaining to the constitution of Arbitral Tribunal u/s 10 of the
Arbitration Act, 1996. The bye-laws framed under the Regulation Act, are not in the nature of subordinate legislation and, therefore, cannot
constitute enactment or rules. The aforesaid bye-laws, therefore, will not detract from the provisions of section 10 of the Arbitration Act, 1996,
which requires the constitution of Arbitral Tribunal of odd number of arbitrators and prohibits formation of a Tribunal consisting of even number of
arbitrators.
16. On perusal of section 2(4) of 1996 Act, we find that same is in pari materia to section 46 of the Arbitration Act, 1940. Both ""the provisions, in
so far as are material, provide that provisions of the Act shall apply to an arbitration under any other enactments for the time being in force except
in so far as the Act is inconsistent with that other enactment or with any rules made thereunder.
17. In the case Shivchandrai Jhunjhunwalla Vs. Mussamat Panno Bibi, , this Court considered the provisions of section 28 of the Arbitration Act,
1940, which deal with the powers of the Court to enlarge the time for making the Award. sub-section (1) of section 28 empowers the Court, if it
thinks fit, whether the time for making the award has expired or not and whether the award has been made or not, to enlarge from time to time the
time for making the award. Sub-section (2) of section 28 empowers the arbitrator to enlarge the time for making the award with the consent of all
the parties to the agreement . No other mode for extending the time for making the Award has been provided in section 28. The question which
arose for consideration in the aforesaid case was whether Chairman of the East India Cotton Association or the Umpire had jurisdiction to extend
the time for the Umpire to make his award. Time to make the award in that case had been extended with reference to the bye-laws framed under
the Bombay Cotton Contracts Act, which empowered the Chairman of the Association to extend the time for making the award. In this behalf, it
has been observed on page 137 as under :
In support of the second ground it was argued that section 28, Arbitration Act (10 of 1940), will be applicable and any provision in the arbitration
agreement giving power to the arbitrator or umpire, except with the consent of the parties, to enlarge time for making the award, is void. By the
first part of that section, the Court is empowered to enlarge the time for making the award, whether the time originally fixed had expired or not. It is
pointed out that in this case time was not extended by the Court and the application of the umpire to the Chairman of the association to extend time
was without jurisdiction. On the other hand section. 46 Arbitration Act, is relevant. Under that section provisions of the Arbitration Act in so far as
they are inconsistent with another Act or with rules made thereunder are considered inapplicable. Having regard to this section it is necessary to
consider the effect of the bye-laws of the Association and the Bombay Cotton Contracts Act under which the bye-laws have been framed. u/s 4 of
that (Bom. IV of 1932), a cotton association will be recognised provided it complies with certain regulations. Sub-section (7) of that section
provides that the East India Cotton Association Ltd. is a recognised cotton association and the articles and bye-laws of the said association shall,
so far as they relate to matters for which bye-laws may be made under the provisions of sections 5 and 6, be deemed to be bye-laws of a
recognised cotton association. u/s 6 the Board of Directors subject to the sanction of the Governor-in-Council, is authorised to make from time to
time bye-laws for the regulation and control of transactions in cotton, and without prejudice to the generality of that principle, subsection (2), cl.
(g), empowers the Board to frame bye-laws providing for the terms, conditions and incidents of contracts and the forms of such contracts as are in
writing.
In the present case the original contracting parties were both member of the Association. It is clear that the bye-laws framed u/s 6 would be
statutory bye-laws by reason of the provisions of section 4(7) of the said Act, One of the conditions of the contracts which is settled by the Board
of Directors with the sanction of the Governor-in-Council as required by section 6 is that there shall be compulsory arbitration. If so, it seems to
me that within the meaning of section 46, Arbitration Act such special provisions as are contained in the bye-laws framed by the East India Cotton
Association Ltd. are operative, in spite of the provisions of the Arbitration Act. It is not disputed that the action of the umpire in requesting the
Chairman to extend time was according to the bye-laws. Bye-law 38-A (last paragraph) provides as follows:
The umpire shall make his award within ten days from the date of his appointment unless the time is extended by the Chairman.
It may be noted that if this bye-law is inapplicable it must be conceded also that the bye-law which limits the time within which the arbitrators and
the umpire had to make the award should also be considered inapplicable, and if the time fixed by the Arbitration Act alone was taken into
consideration, for deciding whether the award of the umpire was within time, it seems that the award is still within time. On the second point,
therefore, it seems that the bye-laws framed under the Cotton Contracts Act by virtue of section 4(7) read with sections 5 and 6 are statutory bye-
laws, and, therefore, are excepted from the operation of the Arbitration Act. In this connection my attention has been drawn to the following
observations of Rangnekar, J., in 36 Bom. L.R. 1005.
The bye-laws in this case are statutory. The Dye-laws being valid and the contract being subject to the bye-laws, the scheme of the arbitration
provided by the bye-laws is binding on the parties and, the final decision of the domestic tribunal agreed upon would be an award, and, in my
opinion, could be filed u/s 11 of the Act.
The second contention of the petitioner, therefore, fails.
18. The aforesaid decision has been followed in the case of Vijay Kumar H. Bohra v. Union of India and others, in Arbitration Petition No. 199 of
1991 decided by B.N. Srikrishna, J., on 10th December. 1991. The said case dealt with the arbitration dispute amongst the parties who were
both members of the Bombay Stock Exchange. In this case the learned Judge has proceeded to observe as under:
Mr. Surve refers to section 28(2) and section 46 of the Arbitration Act, 1940, and contends that any provision contained in the Arbitration
agreement, whereby the arbitrator may enlarge the time for making the award, except with the consent of all the parties to the agreement, is void
and can have no effect. He contends that the provisions of the Arbitration Act, 1940 shall apply to every arbitration under any other enactment for
the time being in force, and that, since the Arbitration Act, including section 28(2), shall apply to the arbitration pending before the Arbitrators,
under the rules and bye-laws of the Stock Exchange, time for making the award could not have been enlarged, without the consent of the
petitioner, which has not been done at all.
The judgment of this Court in Shivchandrai Jhunjhunwalla v. Mussomet Panno Bibi (India Law Reports 1943 Bom. 280) is precisely on this issue,
though with reference to the Bye-laws of East India Cotton Association, which were framed under another applicable statute. From this judgment
it is clear that bye-laws being statutory in character and inconsistent with the provisions of the Arbitration Act would over ride the Act and would
be saved by the saving provision in section 46 of the Arbitration Act. Consequently, the provisions of section 28 of the Arbitration Act would not
come into play. Hence, the extension of time by the Executive Director of the Stock Exchange is perfectly valid and legitimate.
19. In the case of Hemendra V.Shah v. Stock Exchange, Bombay, 1995 (2) MLJ 770, a contention was raised that the arbitration proceedings in
that case had become time barred in view of the provisions contained in section 37 of the Arbitration Act which makes the provisions of the Indian
Limitation Act applicable as they apply to the proceedings in Court. Bye-laws Nos. 254 and 261 of the Bombay Stock Exchange which fell for
consideration in that case are as follows:
254: The arbitrators shall make their award within four months after entering on the reference or after having been called upon to act by notice in
writing from any party or within such extended time as the arbitrators may fix with the consent of the parties to the reference or as the Governing
Board or the President may allow.
261. The Governing Board or the President may if deemed fit whether the time for making the award has expired or not and whether the award
has been made or not extend from time to time the time for making the award by a period not exceeding one month at a time from the due date or
extended due date of the award.
A reference was made to the aforesaid decision in the case of Shivchandrai Jhunjhunwala and Vijaykumar H. Bohra (supra) and it was observed in
para 14 as under:
14. As is seen above, under Bye-law 261, the Governing Body can extend time, from time to time. This even though the period may have expired.
Mr. Tulzapurkar stated that even if time has not yet been extended the Governing Body or the President will be extending time to make the Award.
Thus, there is no substance in the submission that the Arbitration Proceedings and adjudication are time barred. There is also no substance in the
submission that most of the claims are time barred. Section 37 of the Arbitration Act does not apply to an arbitration under the Rules, Bye-laws
and Regulations of the Bombay Stock Exchange.
20. The aforesaid case dealt with bye-laws made by the Bombay Stock Exchange. The same was found to prevail over section 37 of the
Arbitration Act, 1940.
21. In case of Kishor Jitendra Dalal Vs. Jaydeep Investment and another, , this Court was dealing with a contention that the arbitration
proceedings had become null and void since the time for arbitrator to make the award had expired and the petitioner therein had declined to give
his consent for enlargement of time for the arbitrator to make the award. According to the petitioner in the said case, the arbitrators were required
to make the award within four months of entering upon the reference and since the arbitrators had not made the award within time prescribed
under Clause 3 of the first schedule to the Act, and as the petitioner had declined to give his consent fur extension of time for the arbitrator to make
the Award the Arbitrators became functus officio and as such were not entitled to make the award and the proceedings before them had become
null and void. The Court noted the contentions raised on behalf of the first respondent therein that the rules, bye-laws and regulations of the
Exchange are statutory and by reason of the bye-law Nos. 254 and 261 of the bye-Jaws of the Exchange, the Governing Board or the President
of the Exchange has the power to extend the time for the Arbitrators to make the award and for that purpose, it was not necessary to have the
consent of either party to the reference. By reason of section 46 of the Act, the provisions contained in the statutory bye-laws of the exchange
enabling the Governing Board or the President of the Exchange to extend the time for the arbitrators or the umpire, as the case may be, though
inconsistent with the provisions of section 28 of the Act, prevail and as such, though section 28 of the Act contemplates mutual consent of the
parties to enable the arbitrators to enlarge the time to make the award in view of bye-laws 254 and 261 of the bye-laws of the Exchange, such
consent was not condition precedent for the Governing Board or the President of the Exchange to enlarge the time for the arbitrators to make the
award. In the aforesaid case, it was not even disputed that the rules and bye-laws of the Exchange are statutory rules and bye-laws and the
Exchange is duly recognised under the provisions of the Securities Contracts (Regulation) Act, 1956. In the light of the aforesaid contention, this
Court observed on page 209 of the report as under:
However, the question which still requires consideration is whether in view of Rules and Bye-laws of the Exchange being statutory, sub-section
(2) of section 28 of the Act would apply to the facts of the present case. Section 46 of the Act reads as under:
Section 46: The provisions of this Act, except sub-section (1) of section 6 and sections 7, 12, 36 and 37, shall apply to every Arbitration under
any other enactment for the time being in force, as if the Arbitration were pursuant to an Arbitration agreement and as if that other enactment were
an Arbitration agreement, except in so far as this Act is inconsistent with that other enactment or with any rules made thereunder.
As per section 46, section 6(1), 7, 12, 36 and 37 of the Act will not apply to Statutory Arbitrations so also, if there is anything in the Act which is
inconsistent with the enactment under which Arbitration is taking place or with any Rules or Bye-laws framed under that enactment the provisions
of that enactment and the Rules and Bye-laws thereunder shall prevail. Therefore, since provision has been made under Bye-laws 254 and 261 of
the Bye-laws of the Exchange empowering the Governing Board or the President of the Exchange to enlarge time for the Arbitrators to make the
award despite there being no consent of the party or parties to the agreement which provision though inconsistent with sub-section (2) of section
28 of the Act shall prevail and in that view of the matter, the Governing Board or the President of the Exchange has the power to enlarge the time
for the arbitrators to make the award. In exercise of such powers from time to time, the time for making the award by the Arbitrators has in fact
been enlarged by the Governing Board or the President of the Exchange. Even otherwise also if the time to make the award is not yet enlarged by
the Governing Board or the President of the Exchange, under Bye-laws 254 read with Bye-law 261 of the Bye-laws of the Exchange, the
Governing Board or the President of the Exchange can still enlarge the time for the Arbitrators to make the award. In the circumstances, the
arbitrators have neither become functus officio nor have ceased to have the jurisdiction to Arbitrate in the matter. The proceedings before the
Arbitrators have not become null and void.
22. In the case of Shri Hari Mills Pvt. Ltd. v. M/s. Govindji Jaawal and Co., in Arbitration Petition No. 179 of 1992 decided by P.S. Patankar, J.,
on 11th November, 1998, a similar view as the one in the aforesaid decision has been taken by observing as under:
9. The bye-laws which are framed by the East India Cotton Association Ltd. are statutory in nature. They are framed under the Bombay Cotton
Contracts Act, 1932.
Hence the extention of time by the Chairman of the Association without consent of the parties was quite legal and valid.
23. The aforesaid catena of decisions has taken a consistent stand that rules and bye-laws framed by the Exchange are framed under an authority
conferred by an enactment i.e. Regulation Act and have statutory force of law and the same prevailed and the provisions of section 46 of 1940 Act
was no impediment in following the provisions of the bye-laws.
24. Reliance has been placed on the case of Dhanrajamal Gobindram Vs. Shamji Kalidas and Co., Seller in respect of the contract in that case
had invoked the arbitration clause of the agreement as also bye-law 38-A of the bye-laws of East India Cotton Association Ltd. Bombay and
moved the Court u/s 20 of the Indian Arbitration Act requesting that the agreement be filed in the Court and the dispute referred to the arbitration.
The buyers appeared and resisted the petition on the ground that Bye-law No. 38-A was a statutory bye-law and that section 46 of the Arbitration
Act was applicable. Since the bye-laws of the Association prescribed a different machinery and inconsistent and repugnant to the section 20 of the
Arbitration Act, latter section was applicable and the petition was incompetent. It was contended that by the application of the bye-law the Court
was left with no power u/s 20 to make a reference. The Supreme Court held that the bye-law of the Association was statutory, however, the same
did not preclude the power of the Court to make a reference in order to enable the Chairman of the Board of Directors to select the arbitrator or
arbitrators. Supreme Court has observed as under:
26. But the crux of the argument is that the provisions of subsection (4) of section 20 read with sub-section (1), ibid, cannot apply, and the Court,
after filing the agreement, will have to do nothing more with it and this shows that section 20 is not applicable. This argument overlooks the fact that
this is a statutory arbitration governed by its own rules, and that the powers and duties of the Court in sub-section (4) of section 20 are of two
distinct kinds. The first is the judicial function to consider whether the arbitration agreement should be filed in Court or not. That may involve
dealing with objections to the existence and validity of the agreement itself. Once that is done and the Court has decided that the agreement must
be filed, the first part of its powers and duties is over. It is significant that an appeal u/s 39 lies only against the decision on this part of sub-section
(4). Then follows a ministerial act of reference to arbitrator or arbitrators appointed by the parties. That also was perfectly possible in this case, if
the parties appointed the arbitrator or arbitrators. If the parties do not agree, the Court may be required to make a decision as to who should be
selected as an arbitrator, and that may be a function either judicial, or procedural, or even ministerial: but it is unnecessary to decide which it is. In
the present case the parties by their agreement have placed the power of selecting an arbitrator or arbitrators (in which we include also the umpire)
in the hands of the Chairman of the Board of Directors of the East India Cotton Association Ltd, and the Court can certainly perform the
ministerial act of sending the agreement to him to be dealt with by him. Once the agreement filed in Court is sent to the Chairman, the Bye-laws
lays down the procedure for the Chairman and the appointed arbitrator or arbitrators to follow and that procedure, if inconsistent with the
Arbitration Act, prevails. In our opinion, there is no impediment to action being taken u/s 20(4) of the Arbitration Act.
25. Aforesaid decision thus recognises that, the Bye-laws if inconsistent with the Arbitration Act, prevails.
26. In the case of Dr. Indramani Pyarelal Gupta Vs. W.R. Nathu and Others, the Supreme Court it has been observed as under:
15. A more serious argument was advanced by learned Counsel based upon the submission that a power conferred by a bye-law framed u/s 11 or
12 was not one that was conferred ""by or under the Act or as may be prescribed"". Learned Counsel is undoubtedly right in his submission that a
power conferred by a bye-law is not one conferred '' by the Act'' , for in the context the expression ""conferred by the Act"" would mean ""conferred
expressly or by necessary implication by the Act itself. It is also common ground that a bye-law framed u/s 11 or 12 could not fall within the
phraseology ""as may be prescribed"", for the expression ""prescribed"", has been defined to mean ""by rules under the Act"", i.e. those framed u/s 28
and a bye-law is certainly not within that description. The question therefore, is whether a power conferred by a bye-law could be held to be a
power ""conferred under the Act"". The meaning of the words ""under the Act"" is well known. ""By"" an Act would mean by a provision directly
enacted in the statute in question and which is gatherable from its express language or by necessary implication therefrom. The words ""under the
Act"" would in that context signify what is not directly to be found in the statute itself but is conferred or imposed by virtue of powers enabling this
to be done; in other words, bye-laws made by a subordinate law making authority which is empowered to do so by the parent Act. The distinction
is thus between what is directly done by the enactment and what is done indirectly by rulemaking authorities which are vested with powers in that
behalf of by the Act. Vide AIR 1949 136 (Privy Council) and G. Narayanaswami Naidu Vs. C. Krishnamurthi and Another, . That in such a sense
bye-laws would be subordinate legislation ""under the Act"" is clear from the terms of sections 11 and 12 themselves.....
Having regard to these provisions it would not be possible to contend that notwithstanding that the bye-laws are rules made by an Association u/s
11 or compulsorily made by the Central Government for the Association as its bye-laws u/s 12, they are not in either case subordinate legislation
u/s 11 or 12 as the case may be of the Act and they would therefore squarely fall within the words ""under the Act"" in section 4(f).
16. His contention however was that when Clause (f) specifically made provision for powers conferred by ""rules"" by the employment of the phrase
or as may be prescribed"" and, so to speak, took the ""rules"" out of the reach of the words ""under the Act"" it must necessarily follow that every
power conferred by a Sub-ordinate law-making body must be deemed to have been excepted from the content of that expression and that
consequently in the context the words ""by the Act"" should be held to mean "" directly by the Act"" i.e., by virtue of positive enactment, and the
words ""under the Act"" should be held to be a reference to powers gatherable by necessary implication from the provisions of the Act. As an
instance learned Counsel referred us to the power of the Central Government to direct the Commission to inspect the accounts and other
documents of any recognised association or of any of its members and submit its report thereon to the Central Government u/s 8(2)(c) and
suggested that this would be a case of a power or duty which would be covered by the words ""under the Act"". We find ourselves wholly unable to
accept this argument. If without the reference to the phrase ""as may be prescribed"" the words ""under the Act"" would comprehend powers which
might be conferred under ""bye-laws"" as well as those under rules "" we are unable to appreciate the line of reasoning by which powers conferred by
bye-laws have to be excluded, because of the specific reference to powers conferred by ""rules"". Undoubtedly, there is some little tautology in the
use of the expression ""as may be prescribed"" after the comprehensive reference to the powers conferred ""under the Act"" but in order merely to
avoid redundancy you cannot adopt a rule of construction which cuts down the amplitude of the words used ""except, of course, to avoid the
redundancy. Thus the utmost that could be said would be that though normally and in their ordinary signification the words ""under the Act"" would
include both ""rules"" framed u/s 28 as well as ""bye-laws"" u/s 11 or 12, the reference to ""rules"" might be eliminated as tautologous since they have
been specifically provided by the words that follow. But beyond that to claim that for the reason that it is redundant as to a part, the whole content
of the words ""under the Act"" should be discarded, and the words ""by the Act"" should be read in a very restricted and, if one may add, in an
unnatural sense as excluding a power conferred by necessary implication, when such a power would squarely fall within the reach of these words
would not in our opinion, be any reasonable construction of the provision.
27. In the dissenting judgment rendered by Justice Subba Rao it has been observed as under:
41. Subordinate or delegated legislation takes different forms. Subordinate legislation is divided in to two main Classes, namely, (i) statutory rules
and (ii) bye-laws or regulations made, (a) by authorities concerned with local Government, and (b) by persons, societies, or corporations. The Act
itself recognises this distinction and provides both for making of the rules as well as bye-laws. A comparative study of section 11 and 12
whereunder power is conferred on the Central Government and the recognised association to make bye-laws on that one hand, and section 28,
whereunder the Central Government is empowered to make rules on the other, indicate that the former are intended for conducting the business of
the association and the latter for the purpose of carrying into effect the objects of the Act. In considering the question raised in this case this
distinction will have to be borne in mind.
42. It would be unreasonable to assume that a private association though registered under the Act, could confer powers on statutory authority
under the Act. That is why u/s 4(f), the Legislature did not think fit to provide for the assignment of a function to the Commission in exercise of a
power under a bye-law. The non-mention of the bye-laws in Clause (f) is not because of any accidental omission but a deliberate one, because of
the incongruity of an assignment of a function to the Commission under a bye-law. I would, therefore, construe the words by or under this Act, or
as may be prescribed as follows: by this Act"" applies to powers assigned proprio vigore by the provisions of the Act; ""under this Act"" applies to an
assignment made in exercise of an express power conferred under the provisions of the Act; and ""may be prescribed"" takes in an assignment made
in exercise of a power conferred under a rule. This construction gives a natural meaning to the plain words used in the section and avoids stretching
the language of a statutory provision to save an illegal bye-laws.
27. Aforesaid decision thus lays down that ""By an Act"" means by a provision directly enacted in the Statute itself. The words ""under the Act
means what is not directly found in the statute but is conferred or imposed by virtue of rules or bye-laws which are framed by a subordinate law
making authority which is empowered by the parent Act. Bye-laws of the Exchange are framed in exercise of power conferred u/s 9 of the
Regulation Act. Hence, they are statutory. They would thus squarely fall under the phrase ""under any other enactment"" appearing in sub-section (4)
of section 2 of the Arbitration Act, 1996 and the same in so far as are inconsistent with provisions of the Act would prevail.
28. In case of Managing Committee/Governing Body of R.K. Arya College Nawanshahr v. B.S. Gonga and others, 1977 L.I.C. 1812, the High
Court of Punjab and Haryana has observed as under:
8. The second question for determination is whether the college can challenge the constitution of the Committee u/s 33 of the Act. Section 33 says
that any party to an arbitration agreement or any person claiming under him desiring to challenge the existence or validity of an arbitration
agreement or an award or to have the effect of either determined shall apply to the Court and the Court shall decide the question. Section 46
relates to application of Act to statutory arbitrators. It provides that the provisions of the Act, except sub-section (1) of section 6 and sections 7,
12, 36, and 37, shall apply to every arbitration under any other enactment for the time being inforce, as if the arbitration were pursuant to an
arbitration agreement and as if that other enactment were an arbitration agreement, except in so far as this Act is inconsistent with that other
enactment or with any rules made thereunder. A reading of the two sections leaves no doubt in my mind that the existence or validity of a statutory
arbitration can be challenged u/s 33 of the Act. In the present case, the University as already discussed above, has got powers to frame
ordinances. The word ""enactment"" does not find place in the definition section of the Act. This, word, in my view, would include bye-laws, rules,
regulations, ordinances, statutes etc. framed under an Act. The ordinances framed by the University will, therefore, form part of the University Act.
For the aforesaid reasons the college is entitled to challenge the constitution of the Committee u/s 33 of the Act.
29. Aforesaid decision has thus held that the phrase ""under any enactment"" includes bye-laws, rules, regulations, ordinances, statutes etc. From the
aforesaid decision it would be clear that the word ""enactment "" would mean and include bye-laws, framed under an Act. It would, therefore, follow
that the Bye-laws framed under the Regulation Act, would form part of the Regulation Act and the same will prevail over provisions of section 10
of Arbitration Act, 1996
30. A conclusion is, therefore, irresistible that bye-laws 249(a) is a statutory bye-law. The same will operate and will apply in respect of all
arbitrations under the Regulation Act and the same will not be hit by the provisions of section 10 of the Arbitration Act, 1996. Aforesaid bye-laws
will be saved by the provisions of section 2(4) of 1996 Act and will prevail over the provisions of section 10 of the Act. The decision of the
learned Single Judge taking a contrary view is thus liable to be set aside. The Award passed by the Arbitral Tribunal consisting of an even number
of arbitrators as provided under the bye-laws would be valid and the same wilt not be rendered void by virtue of the provisions of section 10 of
1996 Act.
31. In our view, the impugned judgement suffers from the following errors.
1. The foundational basis for the ratio of the impugned judgment is that ""bye-laws"" are not ""enactment"" or ""rules"" and that the saving clause of sub-
section (4) of section 2 of the 1996 Arbitration Act refers only to ""enactment"" and ""rules"" and not ""bye-laws"" and the Exchange''s bye-laws relating
to arbitration are not therefore within the purview of the said section or saved thereby. The said finding is found to be erroneous for the following
reasons.
It is contrary to the judgments reported in (i) 1995 (2) M.L.J. 770, (ii) Kishor Jitendra Dalal Vs. Jaydeep Investment and another, and (iii) the
unreported judgment dated 10th December, 1997 of this Court in Arbitration Petition No. 199 of 1991, all of which categorically held that the
Exchange''s said arbitration Bye-laws fall within the purview of and are saved by section 46 of the Arbitration Act, which as aforesaid is identical in
material language to section 2(4} of the 1996 Act.
It is contrary to the judgments reported in (i) Shivchandrai Jhunjhunwalla Vs. Mussamat Panno Bibi, (which deals with Bye-laws under the
Bombay Cotton Contracts Act, 1932) and (ii) Dhanrajamal Gobindram Vs. Shamji Kalidas and Co., (which dealt with Bye-laws under the
Forward Contracts (Regulation) Act, 1952), wherein it is held that ""bye-laws"" under those respective Acts were saved by and/or fell within the
purview of section 46 of the 1940 Act.
The impugned judgment has placed strong reliance upon the judgment reported in Dr. Indramani Pyarelal Gupta Vs. W.R. Nathu and Others, .
The said judgment (a) does not relate to or consider the Exchange''s Rules, Bye-laws or Regulations, (b) does not relate to or consider the old or
new Arbitration Acts.
Even otherwise the said judgment reported in Dr. Indramani Pyarelal Gupta Vs. W.R. Nathu and Others, supports the contentions of the Exchange
in that Supreme Court in paragraph 15 and 16 has held:-
(a) that bye-laws are subordinate legislation (under the Act)
(b) that bye-laws are rules made-and they would therefore squarely fall within the words ""under the Act"" Thus the Supreme Court has equated
bye-laws with rules.
In our view the view taken by the learned Single Judge will adversely affect thousands of arbitration references pending before 2 arbitrators as also
awards passed pursuant to references to 2 arbitrators. Several other Stock Exchanges in India have similar provisions for arbitration, and
consequently a very large number of pending and completed arbitrations would be adversely and prejudicially affected by the ratio of the impugned
order.
32. The Supreme Court in the case of Kattite Valappil Pathumma and others Vs. Taluk Land Board and others, has observed on page 120 as
under;
We are further of the view, that even if another view is possible, we are not inclined to take a different view at this distance of time. Interpretation
of law is not a mere mental exercise. Things which have been adjudged long ago should be allowed to rest in peace. A decision rendered long ago
can be overruled only if this Court comes to the conclusion that it is manifestly wrong or unfair and not merely on the ground that another
interpretation is possible and the Court may arrive at a different conclusion. We should remember that the law laid down by the High Court in the
above decision has not been doubted so far. The Act in question is a State enactment. These are weighty considerations to hold that even if a
different view is possible, if it will have the effect of upsetting or reopening past and closed transactions or unsettling titles all over the State, this
Court should be loathe to take a different view. On this ground as well, we are not inclined to interfere with the judgment under appeal.
33. Having regard to the aforesaid discussion, we are constrained to hold that the impugned judgment and order passed by the learned Single
Judge cannot be sustained and the same is accordingly set aside. We hold that arbitrations under the bye-law 249 (a) of the Bye-laws of the
Exchange are valid.
34. Per A.V. SAVANT J.: While I am in respectful agreement with the views expressed by my learned brother, I wish to add my reasons in brief.
35. It has already been indicated above, that bye-laws 249(a) of the bye-laws of the appellant Exchange is a statutory bye-law and will, therefore,
operate in respect of all the arbitrations under the Regulation Act, 1956 and will not be hit by the provisions of section 10 of the Arbitration Act.
1996. The provisions of Part I of the Arbitration Act, 1996, will not apply to the arbitration under the bye-laws of the appellant-Exchange-in so far
as the provisions of the said Part I are inconsistent with the regulations made by the Exchange. Section 10 falls in Part I of the Arbitration Act,
1996. The said provision makes it clear that the number of arbitrators shall not be an even number. Where as bye-law 249 (a) makes it clear that
the arbitration under the bye-laws shall be by two arbitrators - one appointed by each party.
36. The words ""as if the arbitration were pursuant to an arbitration agreement and as if that other enactment were an arbitration agreement
appearing in sub-section (4) of section 2 have to be given their true meaning and full effect. The words ""as if appearing twice in sub-section (4) of
section 2 would make it clean that if you are bidden to treat an imaginary state of affairs as real, you must surely, unless prohibited from doing so,
also imagine as real the consequences and incidents which if the putative state of affairs had in fact existed, must inevitably have flowed from or
accompanied it. This would be clear from the judgment of Lord Asquith of Bishopstone in East India Dwellings Co.Ltd. v. Finsbury Borough
Council, 1952 A C109 . The words ""as if used in sub-section (4) of section 2 would put bye-law 249(a) on the same pedestal as an enactment
within the meaning of sub-section (4) of section 2. The view expressed by Lord Asquith in the above mentioned case decided by the House of
Lords has been approved by the Apex Court in The State of Bombay Vs. Pandurang Vinayak Chaphalkar and Others, . The Apex Court has
observed that when the statute enacts that something shall be deemed to have been done, which in fact and truth was not done, the Court is
entitled and bound to ascertain for what purposes and between what persons the statutory fiction is to be resorted to and full effect must be given
to the statutory fiction and it should be carried to its logical conclusion. After making these observations at page 246 of the report, the Apex Court
has quoted with approval, the observations of Lord Asquith in East India Dwellings Co. Ltd. v. Finsbury Borough Council (supra).
37. It is well settled that subordinate or delegated legislation takes different forms. Subordinate legislation is divided into two main classes, namely,
(a) statutory rules and (b) bye-laws or regulations made by (i) authorities concerned with local Government and (ii) persons, societies or
Corporation. This is clearly enunciated in the judgment of the Apex Court in Dr. Indramani Pyarelal Gupta Vs. W.R. Nathu and Others, to which a
reference has been made in paras 26 and 27 above. Again, in the case of the The Trustees of the Port of Madras Vs. Aminchand Pyarelal and
Others, , the Apex Court observed that a bye-law is an ordinance affecting the public, or some portion of the public, imposed by some authority
clothed with statutory powers, ordering something to be done or not to be done, and accompanied by some sanction or penalty for its non-
observance.
38. We may at this stage refer to the dictionary meaning of the word ""enactment"". In ""The Oxford Companion to Law"" by David M. Walker, 1980
edition at page 401, the word ""enactment"" has been defined to include a statutory instrument, bye-law or other statement of law made by a person
or body with legislative powers by the appropriate means."" The exact definition may be reproduced.
Enactment"" A general term for a statute or Act of Parliament, statutory instrument, bye-law or other statement of law made by a person or body
with legislative powers by the appropriate means.
In the dictionary of Modern Legal Usage, second edition, by Bryan A. Garner, at page 313, the word ""enactment"" has been defined to have more
than one sense namely (i) the action or process of making (a legislative bill) into law; enactment of the bills; or (ii) a statute - a recent enactment -
As far as the sense (iii) is concerned, it means ""statute or Act of Parliament; statutory instrument, bye-law or other statement of law made of a
person or body with legislative powers.
39. In P. Ramanatha Aiyar''s Law Lexicon 1997 edition at page 261, ""bye-law"" has been defined to include all orders, ordinances, regulations,
rules and statutes made by any authority subordinate to the Legislature. The subordinate authority must, of course, have power expressly or
impliedly conferred on it to legislate on the matters to which the bye-law relates. At page 1697, of the same law dictionary ""Rule"" has been defined
as ""a prescribed, suggested or self imposed guide for conduct or action; a principle; a kind of regulation or bye-law: a principle regulating some
action. In D.D. Basu''s Administrative Law, 4th edition, 1996 at page 128 subordinate legislation has been referred to as including rules, bye-laws,
regulations orders etc. Bye-law has been defined to mean bye-laws are rules made, in exercise of statutory power, by some authority, subordinate,
to the Legislature (i.e. Municipal and other local bodies, public utility corporations, empowered by statute to make bye-laws), for the regulation,
administration or management of some local area, property undertaking etc. which are binding on all persons who come within their scope.
40. In the light of the above legal position, let us turn to the brief history of bye-law 249(a) of the appellant Exchange. Initially, under the Bombay
Securities Contracts Control Act, 1925 rules were framed as ""Rules of the Native Share & Stock Brokers'' Association, 1939"". These rules were
sanctioned under Government Resolution No. 2902-D dated 31st May, 1938 as amended by subsequent Government Resolutions. Rule
corresponding to bye-law 249(a) of the present bye-laws as Rule 106(a) dealing with the appointment of arbitrators. Rule 106(a) of the Rules of
the Native Share & Stock Brokers'' Association, 1939, provided that whenever any dispute was referred to the Arbitration Committee, it should
be heard by two of its members acting as arbitrators with reference to such dispute. On coming into force of the Securities Contracts (Regulation)
Act, 1956, an application was made by the Native Share & Stock Brokers'' Association on 9th April, 1957, followed by another application
dated 25th April, 1957, praying for recognition of the Stock Exchange u/s 3 of the said Regulation Act of 1956. The said section 3 requires an
application to be made by the Stock Exchange which is desirous of being recognised for the purpose of the 1956 Act. Alongwith an application for
recognition, the Stock Exchange has to submit a copy of the bye-law of the Stock Exchange for Regulation and Control of the contracts. Section 4
of the 1956 Act deals with the grant of recognition to the Stock Exchange. It is the Central Government which, after making such equity as may be
necessary in that behalf, may grant recognition to the Stock Exchange.
41. In the light of the above, pursuant to the applications made on 9th April and 25th April 1957 by the Native Share & Stock Brokers''
Association to the Central Government, the Deputy Secretary, Government of India, Ministry of Finance wrote to the President of the Stock
Brokers'' Association on 6th August, 1957 and the opening para of the said letter reads as under:
With reference to your letters dated the 9th April and 25th April, 1957 on the subject mentioned above, I am to inform you that the Central
Government are pleased to approve the Rules, Bye-laws and Regulations submitted with your application and to sanction your application for
recognition u/s 3 of the Securities & Contracts (Regulation) Act, 1956, It has been decided to issue a Certificate of Recognition to your Exchange
with effect from 31st August, 1957 subject to the following conditions.
At the end of the letter, it has been observed as under:
The necessary Certificate of Recognition will be issued in favour of your Association, making it effective from 31st August, 1957. Government
also proposed to issue a notification declaration section 13 of the Securities Contracts (Regulation) Act, 1956 to be application to the area
comprising of the Greater Bombay with effect from the 15th October, 1957. The Rules, Bye-laws and Regulations of your Exchange which have
been approved by Government may be brought into force from any date convenient before the 15th of October, 1957.
The above letter will make it clear that, in the first place, the Central Government had granted recognition to the appellant Exchange u/s 4 of the
1956 Regulation Act and bye-laws of the Exchange were also approved. Under sub-section (3) of section 4, the grant of recognition to a Stock
Exchange is required to be published in the Government Gazette. Accordingly on 31st August, 1957, Ministry of Finance, Government of India
issued the requisite Gazette notification that the recognition was conferred on the Bombay Stock Exchange u/s 4 of the 1956 Regulation Act.
42. Having regard to the above, there is no doubt in our mind that bye-law 249(a) of the appellant Exchange is a statutory bye-law having the
force of enactment within the meaning of sub-section (4) of section 2 of the 1996 Arbitration Act and since the said bye-law is inconsistent with the
provisions of section 10 of the said 1996 Act, in so far as the number of arbitrators is concerned, the bye-law would prevail. We may, in this
behalf, refer to a decision of a learned Single Judge of this Court in V.V. Ruia Vs. S. Dalmia, . The question arose as to whether the bye-laws of
the appellant Exchange which were made prior to its recognition u/s 4 needed publication under sub-section (4) of section 9 of the 1956
Regulation Act. The learned Judge held that the bye-laws made by the appellant Exchange prior to its recognition did not require publication in the
official gazette. This is obvious because for obtaining recognition from the Central Government, the Stock Exchange has to submit a copy of the
bye-laws and rules. It is after scrutiny of the said bye-laws and rules that the recognition is granted u/s 4. If, however, after recognition any
subsequent bye-law is made, u/s 9 of the Act, then by virtue of sub-section (4) of section 9, such a post recognition bye-law requires publication.
Bye-law 249(a) being a pre recognition bye-law would not require any publication but would still be valid and enforceable.
43. In view of the above, we have no hesitation in coming to the conclusion that bye-law 249(a) of the appellant Exchange is a statutory bye-law
and having regard to the series of judgments of this Court, namely (i) Shivchandrai Jhunjhunwalla Vs. Mussamat Panno Bibi, ; (ii) Vijay Kumar M.
Bohra v. Union of India and others, Arbitration Petition No. 199 of 1991 decided on I0th December, 1991). (iii) Hemendra V. Shah v. Stock
Exchange, Bombay and others, 1995(2) M.L.J. 770. (iv) Kishor Jitendra Dalal Vs. Jaydeep Investment and another, and (v) Arbitration Petition
No. 179 of 1992 decided on 11th November. 1998, the said bye-law would have the force of law and would, being inconsistent with the
provisions of section 10 of the Arbitration Act, 1996, exclude the application of the said section 10. In the circumstances, we hold that no
objection can be taken to the arbitral panel being of two arbitrators.
44. In the circumstances, the impugned judgment is clearly unsustainable in law and takes a view which is contrary to the above mentioned
decisions. The impugned judgment unsettles the settled legal position which course, in our view was wholly unnecessary. In fact, the Apex Court
has made it clear in the case of Kattite Valappil Pathumma and others Vs. Taluk Land Board and others, that even if two views were possible,
things which have been adjudged long ago should be allowed to rest in peace. The decisions which have been rendered by this Court since 1943,
took a consistent view and the law laid down by this Court in those decisions was never doubted. Merely because another view is possible,
assuming that was so in this case, the Apex Court in the case of Kattite Valappil Pathumma has clearly ruled that such a recourse is not permissible
in law. Interpretation of law is not mere mental exercise. We have already referred to this judgment in para 32 above.
45. ORDER OF THE COURT:
Hence for the reasons aforestated the impugned judgment is clearly unsustainable in law and is accordingly set aside.
46. Accordingly, the appeal is allowed. In the facts and circumstances, there will be no order as to costs.
47. Appeal allowed.