Section 15 in The Delhi Development (Betterment Charge Arbitration Rules, 1961
15. Continuity of proceedings.
- Where the Central Government appoints another person to take the place of an arbitrator who has died, resigned or is removed or refuses or neglects to perform his duties or becomes incapable of performing the same, then notwithstanding such change, the proceedings shall be continued and shall be deemed to have taken place as if there has been no change in the arbitrators.
