Section 11(4) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(4)If the appointment procedure in sub-section (3) applies and-(a)a party fails to appoint an arbitrator within thirty days from the receipt of a request to do so from the other party;or(b)the two appointed arbitrators fail to agree on the third arbitrator within thirty days from the date of their appointment,the appointment shall be made, upon request of a party, by the Chief Justice of the High Court or any person or institution designated by him.
