Where any Government interested desires to refer under sub-section (1) a Section 22 any matter in dispute between it and any other Government interested, to an arbitrator, it shall address a letter in writing, in triplicate, signed by its Secretary, to the Secretary to the Government of India, Ministry of Irrigation and Power, New Delhi; and such letter shall, unless delivered personally, be sent by registered post.(2)Such letter shall contain information on the following points, namely :-(a)the parties to the dispute or difference;(b)the specific matters in issue between them ; and(c)the efforts, if any, made by the parties themselves to settle the matter in dispute.
