Section 9 in Appointment of Arbitrators by Chief Justice of India Scheme, 1996
9. Intimation of action taken on request
[The decision taken] [Substituted by Supreme Court of India Notification No. 22/1/2002/SCA, dated 27.8.2002.] by the Chief Justice or any person or institution designated by him in pursuance of the request under paragraph 1 shall be communicated in writing to-(a)the parties to the arbitration agreement;(b)the arbitrators, if any, already appointed by the parties to the arbitration agreement;(c)the person or the institution referred to in paragraph 2 (d);(d)the arbitrator appointed in pursuance of the request.
