Section 2 in The Appointment of Arbitrators by the Chief Justice of Orissa High Court Scheme, 1996
2. Submission of request.
- The request to the Chief Justice under Sub-section (4) or Sub-section (5) or Sub-section (6) of Section 11 shall be made in writing and shall he accompanied by-(a)the original arbitration agreement or a duly certified copy thereof;(b)the names and addresses of the parties to the arbitration agreement;(c)the names and addresses of the arbitrators, if any, already appointed;(d)the name and addresses of the person or institution; if any, to whom or which any function has been entrusted by the parties to the arbitration agreement under the appointment procedure agreed upon by them;(e)the qualification required, if any, of the arbitrators by the agreement of the parties;(f)a brief written statement describing the general nature of the dispute and the points at issue;(g)the relief or remedy sought; and(h)an affidavit, supported by the relevant documents, to the effect that the conditions to be satisfied under Sub-section (4) or Subsection (5) or Sub-section (6) of Section 11, as the case may be, before making the request to the Chief Justice, has been satisfied.
