Section 4 in Chandigarh Arbitration Centre (Internal Management) Rules, 2014
4. Powers of the Arbitration Committee.
(1)To take decisions for smooth and effective functioning of the Centre;(2)To formulate rules for internal functioning of the Arbitration Committee and lay down guidelines for the Secretariat and the Advisory Council;(3)To recommend revision/amendment in the Chandigarh Arbitration Centre (Internal Management) Rules, the Chandigarh Arbitration Centre (Arbitration Proceedings) Rules and the Chandigarh Arbitration Centre (Administrative costs and Arbitrators' Fees) Rules and the rules stated in Rule 4(2) of these Rules, as deemed appropriate;(4)To prepare and update the Panel and to take such decisions as may be required from time to time;(5)To fix/revise the arbitrators' fees.(6)To remove a person from the Panel if:(a)Any complaint of breach of duty or misconduct is received against him and the Arbitration Committee is of the opinion that it would be expedient in the interest of the Centre not to continue such person on its Panel of arbitrators; or(b)He is declared to be of unsound mind or becomes incapacitated; or(c)He has incurred any disqualification under the Act.(d)For any other reason deemed appropriate by the Committee.
