Section 7 in The Orissa Industrial Disputes Rules, 1959
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 Orissa in the Labour Department, Labour Commissioner, Orissa, and the local Conciliation Officer concerned. The agreement shall be accompanied by the consent in writing of the arbitrator or arbitrators.
