Section 47(2) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(2)Parties may enlist the assistance of a suitable institution or person in connection with the appointment of conciliators, and in particular-(a)a party may request such an institution or persons to recommend the names of suitable individuals to act as conciliators;or(b)the parties may agree that the appointment of one or more conciliators be made directly by such an institution or person :Provided that in recommending or appointing individuals to act as conciliators, the institution or person shall have regard to such considerations as are likely to secure the appointment of an independent and impartial conciliator.
