Section 4 in The Orissa Arbitration Tribunal Rules, 1979
4.
(1)There shall be an Arbitration Tribunal consisting of three serving members of the State Government.(2)The members of the Tribunal shall be appointed by the Governor by nominating one member from the Orissa Superior Judicial Service (Senior Branch), another technical member from one of the State P. W. D. Department not below the rank of Superintending Engineer and the third member from Orissa Finance Service not below the rank of Superior Administrative Cadre in Class I.(3)The Government may, at any time, effect any change in the composition and personnel of the Tribunal and the now member/members appointed to the Tribunal shall be entitled to proceed with the reference from the stage at which it was left by his/their predecessor, as the case may be.
