Section 2(k) in Chandigarh Arbitration Centre (Internal Management) Rules, 2014
(k)"Party" means a Party(ies) to an arbitration agreement;(ii)The words and phrases not defined in these Rules shall bear the same meaning as used or defined in the Act.(iii)The `Chief Justice' means Chief Justice of Punjab and Haryana High Court, who shall be the Patron-in-Chief of Chandigarh Arbitration Centre and shall have the powers vested under Rules 3, 6, 8,12 and/or any other express or implied or exercisable powers vested under the Rules.
