Endorsed memorandum correcting slip in arbitral award

MEMORANDUM

WHEREAS since the execution of my within-written award I the within named arbitrator have discovered that by reason of a clerical mistake [or an accidental slip or an accidental omission] the same does not represent my intention. NOW THEREFORE I award and direct that clause [2] of the award shall read as follows [state the correction] and that clause [4] thereof shall read as follows [state the correction].

AND I direct that the said award shall operate and take effect as if the clauses above written had been originally contained in the said award instead of clauses [2] and [4] thereof.

AS WITNESS etc.

Place:

[Signature of the sole arbitrator member of Arbitral Tribunal]