Section 13 in Jammu and Kashmir Arbitration and Conciliation Rules, 1998
13. Service of order appointing Arbitrators
An order appointing Arbitrator(s) should be served on Arbitrator(s) whether they are present in court or not and even when they are present in court and express their willingness to act as such. In all these cases, process fee should be charged for serving an order on Arbitrator(s) . Where, however, a party is permitted to serve the copy of an order of reference on the Arbitrator, half the usual process fee should be charged.
