Section 2(1) in Chandigarh Arbitration Centre (Arbitration Proceedings) Rules, 2014
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Arbitration and Conciliation Act, 1996 and the amendments thereto or any re-enactment or modification thereof.(b)"Advisory Council" means the council constituted under Rule 8 of the Chandigarh Arbitration Centre (Internal Management) Rules, 2014.(c)"Arbitral Award" includes an interim, partial and preliminary award;(d)"Arbitrator" means a person appointed as an arbitrator from the CAC Panel of Arbitrators and includes an arbitrator appointed in terms of Rule 10(5) of the Chandigarh Arbitration Centre (Internal Management) Rules.(e)"Arbitration Committee" means the Arbitration Committee of the Chandigarh Arbitration Centre (CAC).(f)"Centre" means Chandigarh Arbitration Centre.(g)"Chairperson" means the Chief Justice of Punjab and Haryana High Court or his nominee, in accordance with Rule 3 of the Chandigarh Arbitration Centre (Internal Management) Rules.(h)"Claimant" means the applicant who requests for arbitration or files Statement of Claim under Rule of these Rules.(i)"Confirming Party" means a party to an arbitration agreement and who has signed the Terms of Reference.(j)"CAC Panel of Arbitrators" means the Panel of Arbitrators (for short, the Panel) prepared by Arbitration Committee in accordance with Rule 10 of the Chandigarh Arbitration Centre (Internal Management) Rules.(k)"Dispute" includes differences.(l)"Joint Memorandum" means a memorandum jointly signed by the parties as contemplated in Rule 1(3) and in the form as prescribed in Schedule II of these Rules.(m)"Party" means a party to an arbitration agreement.(n)"Request" means a written communication to the Centre to commence the arbitration in accordance with these Rules.(o)"Rules" mean the CAC (Arbitration) Rules, 2014.
