Section 64(1) in The Arbitration And Conciliation Act, 1996
(1)Subject to sub-section (2),(a)in conciliation proceedings with one conciliator, the parties may agree on the name of a sole conciliator;(b)in conciliation proceedings with two conciliators, each party may appoint one conciliator;(c)in conciliation proceedings with three conciliators, each party may appoint one conciliator and the parties may agree on the name of the third conciliator who shall act as the presiding conciliator.
