Section 22(1) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005
(1)If the Commission decides to refer the matter to arbitration by a person or persons other than the Commission, the reference shall be:(a)to sole arbitrator if the parties to the dispute agree on the name of the arbitrator; or(b)if the parties are unable to agree on the name of the sole arbitrator to be designated by the commission, the Commission may direct referral of the dispute to three arbitrators taking into account the nature of the dispute and the value involved. In such an event, one arbitrator shall be nominated by each of the parties to the dispute and the third by the Commission;Provided that if any of the parties fails to nominate the arbitrator or if any of the arbitrators nominated by the parties or the Commission, fails or neglects to act or continue as arbitrator, the Commission shall be entitled to nominate any other person in his place.
