Section 2 in Scheme for appointment of Arbitrators, 1996
2. Submission of Request.
- (i) The request under sub-section (4) or sub-section (5) or sub-section (6) of Section 11 of the Act shall be made in writing in the form prescribed in Appendix-I and shall be accompanied by. -(a)The original arbitration agreement or a true copy thereof:(b)An affidavit supported by the relevant documents or true copies thereof to the effect that the condition to be specified under sub-section (4) or subsection (5) or sub-section (6) of Section 11 of the Act, as the case may be, before making the request to the person designated by the Chief Justice, has been satisfied.(ii)The request referred to in sub-para 2(i) of this para shall be accompanies by as many copies of the request together with items (a) and (b) of sub-para 2(i), as the number of parties to the arbitration agreement or such number which the person designated in para 3 of the scheme may direct.(iii)In case the person making the request does not have the original arbitration agreement or a copy thereof, he shall file an affidavit giving relevant facts in that behalf and request that the opposite party may be directed to produce the original or a copy thereof.(c)Petition prescribed in appendix-II.
