Section 2(h) in The Appointment of Arbitrators by the Chief Justice of Orissa High Court Scheme, 1996
(h)an affidavit, supported by the relevant documents, to the effect that the conditions to be satisfied under Sub-section (4) or Subsection (5) or Sub-section (6) of Section 11, as the case may be, before making the request to the Chief Justice, has been satisfied.
