Section 6 in Appointment of Arbitrators by Chief Justice of India Scheme, 1996
6. Rejection of request
Where the request made by any party [does not fulfil the requirements of paragraph 2] [Substituted by Supreme Court of India Notification No. 22/1/2002/SCA. dated 27.8.2002.] of this Scheme, the Chief Justice or the person or the institution designated by him may reject it.[7. Intimation to parties to the arbitration agreementSubject to the provisions of paragraph 6, the Chief Justice or the person or the institution designated by him shall direct that an intimation of the request to appoint an arbitrator, together with copies of all documents referred to in paragraph 2 or, as the case may be, information or clarification, if any, sought under paragraph 5, be given to all the parties to the arbitration agreement informing them they may, if they so choose, assist the Chief Justice or his designate, within the time specified in the aforesaid intimation.] [Substituted by Supreme Court of India Notification No. 22/1/2002/SCA, dated 27.8.2002.]
