Section 15(ii) in The Orissa Aerial Ropeways Rules, 1959
(ii)Arbitrator how chosen when there are several claimants for compensation - If there be several claimants for compensation in respect to the same injury, and they cannot agree in the appointment of an arbitrator on their behalf, in that case each of them may nominate one person, and the Collector shall choose by lot out of the persons so nominated by the parties or any of them a person to act as arbitrator on behalf of the claimants.
