Section 3 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
3. Arbitrators.
- (i) The Chief Justice or the person or institution designated by him may in order to ensure the qualification, independence or impartiality of the arbitrator to be appointed, may prepare and keep a panel of names of arbitrators having requisite legal, technical or knowledge in specialised fields and ask for the option of the parties to choose names out of the said panel reserving to itself the final right of appointment. The panel of such persons shall be prepared from time to time by the designated Judge after obtaining the written consent of the concerned person who agree to abide by the rules and manual framed.(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.
