Section 47 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
47. Nomination of arbitrator.
(1)The Commission may, after hearing the parties to whom notices have been issued and if satisfied that no reason or cause has been shown against the proposed arbitration, pass an order directing that the disputes or the matter be referred for adjudication and settlement through arbitration either by the Commission or by a person or persons to be nominated by the Commission.(2)If the Commission decides to refer the matter to arbitration by a person or persons other than the Commission the reference shall be:(a)to a sole arbitrator if the parties to the dispute agree on the name of the arbitrator; or(b)if the parties are unable to agree on the name of a sole arbitrator to be designated by the Commission, to three persons as the Commission may direct taking into account the nature of the disputes and the value involved. If the decision is to refer to three arbitrators, one shall be nominated by each of the parties to the dispute and the third by the Commission:Provided that if any of the parties fails to nominate the arbitrator or if any of the arbitrator nominated by the parties or the commission fails or neglects to act or to continue as arbitrator, the Commission shall be entitled to nominate any other person in his place.(3)The Commission shall not nominate a person as arbitrator to whom any of the licensees or the other concerned person(s) in the arbitration has a reasonable objection on grounds of possible bias or similar reasons, if the Commission considers the objection to be valid and justified.(4)In case the Commission acts as the arbitrator the procedure for adjudication and settlement to be followed shall be as far as possible the same as in the case of hearing before the Commission provided for in Chapter II above.(5)In case the Commission nominates an arbitrator or arbitrators to adjudicate and settle the dispute, such arbitrator or arbitrators shall follow the practice or procedures as laid down in the Arbitration and Conciliation Act 1996.
