Rule making powers are conferred upon the High Courts and the Central Government for the purposes mentioned in Sections 82 and 84 respectively under the Arbitration and Conciliation Act, 1996. This article underscores that in the interests of justice, necessary rules be made forthwith, and wherever and rules are already made, the same be revised to the extent necessary in the light of experience gained. Section 82 of the Arbitration and Conciliation Act, 1996 empowers the Hon'ble High Courts to make Rules consistent with the Act in respect of all proceedings before the Court under the Act. Section 84 of the Act empowers the Central Government to make Rules for carrying out the provisions of the Act by issue of Notifications in the Government Gazette. All Rules made by the Central Government under S. 84(1) of the Act are required to be placed before each House of Parliament as more particularly set out in S.84 (2) of the Act. It is in interest of justice that ....