Section 2 in Chandigarh Arbitration Centre (Internal Management) Rules, 2014
2. Definitions.
- (i) In these rules, unless the context otherwise requires,-(a)"Act" means the Arbitration and Conciliation Act, 1996 and the amendments thereto or any enactment thereof;(b)"Advisory Council" means the council appointed under Rule 8 of these Rules;(c)"Arbitration Committee" means the Committee constituted under Rule 3 of these Rules;(d)"Arbitrator" means a person appointed as an arbitrator from the CAC Panel of Arbitrators or by consent of parties;(e)"Arbitral Award" includes an interim, partial and preliminary award;(f)"Centre" means Chandigarh Arbitration Centre [for short, the CAC];(g)"Chairperson" means the person nominated under Rule 3;(h)"CAC Panel of Arbitrators" means the panel of arbitrators prepared in accordance with Rule 10 of these Rules [for short, the Panel];(i)"Coordinator" and "Additional Coordinators" mean the persons appointed in terms of Rule 6 of these Rules;(j)"Dispute" includes differences;(k)"Party" means a Party(ies) to an arbitration agreement;(ii)The words and phrases not defined in these Rules shall bear the same meaning as used or defined in the Act.(iii)The `Chief Justice' means Chief Justice of Punjab and Haryana High Court, who shall be the Patron-in-Chief of Chandigarh Arbitration Centre and shall have the powers vested under Rules 3, 6, 8,12 and/or any other express or implied or exercisable powers vested under the Rules.
