Section 3(ii) in The Manual of Procedure for Alternative Disputes Resolution 2009 to be Used by the Courts in the State of Rajasthan as Well as by the Arbitrators for Disposal of Cases
(ii)While appointing arbitrator/arbitrators under the Act, the Chief Justice or the persons or institution designated by him shall ask the parties to disclose if the dispute involves any technical matter requiring qualification of specific nature to resolve the dispute.
