Section 15(i) in The Orissa Aerial Ropeways Rules, 1959
(i)Appointment of arbitrators - Unless the Collector and the claimant concur in the appointment of a single arbitrator/the Collector on the part of the Government, and the claimant, shall each appoint an arbitrator, the appointment shall -be in writing, and neither of the said parties shall have power to revoke the same without the consent of the other.
