Section 3(1) in Chandigarh Arbitration Centre (Internal Management) Rules, 2014
(1)There shall be an Arbitration Committee consisting of members as under:(a)The Chief Justice who shall be Chairperson of the Arbitration Committee;(b)Two Judges of the High Court to be nominated by the Chief Justice, the senior most amongst them shall preside over the meetings of the Committee in the absence of Chief Justice and shall also exercise such powers and duties as may be assigned by the Chairperson;(c)Advocates General for the States of Punjab and Haryana;(d)Assistant Solicitor General of India attached to the Punjab and Haryana High Court;(e)Senior Standing Counsel for the Chandigarh Administration;(f)President of the High Court Bar Association; and(g)Four members to be nominated by the Chief Justice out of whom atleast two shall be designated senior advocates, while the remaining two may be an arbitration expert or advocate having specialization in the field of arbitration laws, as the case may be.
