Section 8 in Appointment of Arbitrators by the Chief Justice of Patna High Court Scheme, 1996
8. Withdrawal of authority.
- If the Chief Justice, on receipt of a complaint from either party to the arbitration agreement or otherwise, is of opinion that the person or institution designated by him under paragraph 3 has neglected or refused to act or is incapable of acting, he may withdraw the authority given by him to such person or institution and either deal with the request himself or designate another person or institution for that purpose.
