Section 7 in West Bengal Industrial Disputes Rules, 1958
7. Arbitration Agreement.
(1)An arbitration agreement for the reference of an industrial dispute to an arbitrator or arbitrators shall be made in Form C and shall be delivered personally or forwarded by registered post in triplicate to the Government of West Bengal in the Department of Labour and the Labour Commissioner and/ or the Conciliation Officer concerned. The agreement shall be accompanied by the consent in writing of the arbitrator or arbitrators.(2)Where an arbitration agreement provides for an even number of arbitrators a person shall be separately appointed as umpire who shall enter upon the reference, if the arbitrators are equally divided in their opinion. The agreement appointing an umpire shall be accompanied by the consent in writing of the umpire.
