Section 12(5) in The Arbitration And Conciliation Act, 1996
(5)[ Notwithstanding any prior agreement to the contrary, any person whose relationship, with the parties or counsel or the subject-matter of the dispute, falls under any of the categories specified in the Seventh Schedule shall be ineligible to be appointed as an arbitrator:Provided that parties may, subsequent to disputes having arisen between them, waive the applicability of this sub-section by an express agreement in writing.] [Inserted by Act No. 3 of 2016 dated 31.12.2015.]
