Section 4 in Appointment of Arbitrators by the Chief Justice of Patna High Court Scheme, 1996
4. Forwarding of request to designated person or institution.
- Where the Chief Justice designates any person or institution under Paragraph 3, he shall have the request alongwith the document mentioned in Paragraph 2 forwarded forthwith to such person or institution and also have a notice sent to the parties to the arbitration agreement.
