Section 26 in The Arbitration And Conciliation Act, 1996
26. Expert appointment by arbitral tribunal.
(1)Unless otherwise agreed by the parties, the arbitral tribunal may(a)appoint one or more experts to report to it on specific issues to be determined by the arbitral tribunal, and(b)require a party to give the expert any relevant information or to produce, or to provide access to, any relevant documents, goods or other property for his inspection.(2)Unless otherwise agreed by the parties, if a party so requests or if the arbitral tribunal considers it necessary, the expert shall, after delivery of his written or oral report, participate in an oral hearing where the parties have the opportunity to put questions to him and to present expert witnesses in order to testify on the points at issue.(3)Unless otherwise agreed by the parties, the expert shall, on the request of a party, make available to that party for examination all documents, goods or other property in the possession of the expert with which he was provided in order to prepare his report.
