Section 2(h) in Appointment of Arbitrators by the Chief Justice of Patna High Court Scheme, 1996
(h)an affidavit, supported by the relevant documents, to the effect that the condition to be satisfied under sub-section (4) or sub-section (5) or sub-section (6) of Section 11, as the case may be, before making the request to the Chief Justice, has been satisfied.
