Section 9 in Appointment of Arbitrators by the Chief Justice of Patna High Court Scheme, 1996
9. Order on request.
- The Chief Justice or any person or institution designated by him shall thereafter consider the matter even if no reply is received within the time specified and shall pass orders making the appointment as under sub-sections (4) and (5) of Section 11 or direct taking such measures as may be required under sub-section (6) of Section 11 of the Ordinance. Before making appointment or measures to be taken it shall not be necessary to grant a personal hearing.
