Section 6(1) in Chandigarh Arbitration Centre (Internal Management) Rules, 2014
(1)There shall be a secretariat to supervise and manage the Chandigarh Arbitration Centre and shall consist of :(a)A member of Punjab/Haryana Higher Judicial Service to be appointed by the Chief Justice as Coordinator who will be in-charge of the Centre and act under the supervision of Chairperson and the Arbitration Committee.(b)Two Members of Punjab/Haryana Judicial Service to be appointed by the Chief Justice as Additional Coordinators to assist the Coordinator.(c)Notwithstanding anything contained in Clause (a) and (b), the Chief Justice may appoint a person, who, in the opinion of the Chief Justice, is well qualified and suitable to be appointed as Coordinator or Additional Coordinator.(d)Such staff as may be appointed/deputed by the Chief Justice.
