Section 61(2) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
(2)If the Commission decides to refer the matter to arbitration by a person or persons other than the Commission, the reference shall be:(a)to a sole arbitrator if the parties to the dispute agree on the name of the arbitrator; or(b)if the parties are unable to agree on the name of the sole arbitrator within the time allowed by the Commission, to a sole arbitrator to be designated by the Commission or to a tribunal of three persons as the Commission may direct taking into account the nature of the dispute and the value involved and, if the decision is to refer the dispute to a tribunal of three arbitrators, one arbitrator shall be nominated by each party within the time allowed by the Commission and the third arbitrator shall be appointed by the Commission.Provided that if any of the parties fails to nominate its arbitrator within the time allowed by the Commission, the Commission shall be allowed to nominate an arbitrator for that party.
