Section 2 in Appointment of Arbitrators by Chief Justice of India Scheme, 1996
2. Submission of request
The request to the Chief Justice under sub-section (4) or sub-section (5) or sub-section (6) of section 11 shall be made in writing and shall be accompanied by(a)the original arbitration agreement or a duly certified copy thereof;(b)the names and addresses of the parties to the arbitration agreement;(c)the names and addresses of the arbitrators, if any, already appointed;(d)the name and address of the person or institution, if any, to whom or which any function has been entrusted by the parties to the arbitration agreement under the appointment procedure agreed upon by them;(e)the qualifications required, if any, of the arbitrators by the agreement of the parties;(f)a brief written statement describing the general nature of the dispute and the points at issue;(g)the relief or remedy sought; and(h)an affidavit, supported by the relevant document, to the effect that the condition to be satisfied under sub-section (4) or sub-section (5) or sub-section (6) of section 11, as the case may be, before making the request to the Chief Justice, has been satisfied.
