Section 7 in The Rajasthan Industrial Disputes Rules, 1958
7. Arbitration Agreement.
- An Arbitration Agreement for the reference of an industrial dispute to an arbitrator or arbitrators shall be made in Form C and shall be delivered personally or forwarded by registered post in triplicate to the Secretary to the Government of Rajasthan, Labour Department, Jaipur, the Labour Commissioner, Rajasthan, Jaipur and the Conciliation Officer concerned. The agreement shall be accompanied by the consent, in writing of the Arbitrator or Arbitrators.
