Section 62(3) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
(3)The Commission may, after hearing the parties to whom notices have been issued and if Satisfied that no reason or cause has been shown against the proposed Arbitration, pass an order directing that the disputes or the matter be referred for adjudication and settlement through Arbitration either by the Commission or by a person or persons to be nominated by the Commission.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 a sole Arbitrator, the sole Arbitrator to be designated by the Commission. In special circumstances, taking into account the nature of the disputes, the value involved and the public importance of the case, the Commission may also refer the case to three Arbitrators, one of whom shall be nominated by each of the parties to the dispute and the third by the Commission:Provided that if any of the parties fails to nominate the Arbitrator within the time allowed by the Commission, the Commission shall nominate the Arbitrator for the party.
