Section 7(2) in Chandigarh Arbitration Centre (Internal Management) Rules, 2014
(2)Without prejudice to the generality of the provision (1) above, the Coordinator shall undertake the following:(a)Place all the records pertaining to each request for arbitration of disputes before the Advisory Council.(b)Initiate action in accordance with the Rules of the Centre.(c)Notify the parties to comply with the requirements of filing of the `Request and Reply' and the submission and payment of arbitrators' fees and miscellaneous expenses, within the prescribed time frame.(d)Maintain and update from time to time a profile of each arbitrator on the Panel of the Centre, and make it available to the parties, on request.(e)Maintain a fact sheet of each arbitration case dealt with by the Centre.(f)Carry out directions given by the Arbitration Committee from time to time.
