Section 11(5) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(5)Failing any agreement referred to in sub-section (2) , in an arbitration with a sole arbitrator, if the parties fail to agree on the arbitration within thirty days from receipt of a request by one party from the other party to so agree the appointment shall be made, upon request of a party, by the Chief Justice of the High Court or any person or institution designated by him.
