Section 78C(5) in The Calcutta Improvement Act, 1911
(5)If an arbitrator dies, resigns, becomes disqualified, is removed under sub-section (6), or refuses to perform or in the opinion of the [State Government] [Words substituted by the Adaptation of Laws order, 1950.] neglects to perform or becomes incapable of performing his functions, the authority who elected or appointed him shall forthwith elect or appoint a fit person to take the place of such arbitrator.
