Section 11 in Chandigarh Arbitration Centre (Internal Management) Rules, 2014
11. Conduct of an Arbitrator.
(1)An Arbitrator should uphold the integrity and fairness of the arbitration process.(2)An Arbitrator should disclose any interest or relationship likely to affect impartiality or which might create an appearance of partiality.(3)An Arbitrator should avoid impropriety or the appearance of impropriety in communicating with parties.(4)An Arbitrator should conduct the proceedings fairly and diligently.(5)An Arbitrator should make decisions in a just, independent and dispassionate manner.(6)An Arbitrator should be faithful to the relationship of trust and confidentiality inherent in that office.(7)An Arbitrator should adhere to standards of integrity and fairness when making arrangements for compensation and reimbursement of expenses.(8)An Arbitrator may engage in advertising or promotion of arbitral services which is truthful and accurate.(9)Arbitrators appointed by one party have a duty to determine and disclose their status and to comply with this code.(10)An Arbitrator shall, unless otherwise agreed to by the parties, abide by the fee structure, norms of expenditure and other terms and conditions of availing his services, as are prescribed from time to time.
