Section 9 in Scheme for appointment of Arbitrators, 1996
9. Delivery and receipt of written communications.
- The provisions of subsections (1) and (2) of Section 3 of the Act shall so far as may be, apply to all written communications received or sent under this Scheme.The designated person or the Chief Justice of High Court, as the case may be may call for and maintain such list or lists of institution or individuals who in their opinion by virtue of technical qualifications and experience in various fields are fit to be nominated as arbitrators.
