Section 10 in Chandigarh Arbitration Centre (Internal Management) Rules, 2014
10. Panel of Arbitrators.
(1)The Arbitration Committee shall prepare and maintain a Panel of Arbitrators from amongst persons who are eligible and willing to serve as arbitrators.(2)The Secretariat shall maintain an up-to-date Panel of Arbitrators together with information as to their qualifications and experience.(3)A Curriculum Vitae shall be furnished by the persons interested to be placed on the CAC Panel of Arbitrators, in the form prescribed in Schedule V of the Chandigarh Arbitration Centre (Arbitration Proceedings) Rules. Information so submitted by the persons who are finally empanelled may be made available to the parties seeking to appoint an arbitrator from the Panel.(4)The parties may choose any person from the Panel to be appointed as an arbitrator in respect of their disputes, subject to their work-load and availability.(5)If the parties so desire, the Chairperson may appoint an arbitrator whose name is not in the Panel, but such appointment shall be restricted to the case concerned.(6)The Arbitration Committee may at any time add new names to the Panel or omit the name of any person from the Panel.
