Section 4 in The Manual of Procedure for Alternative Disputes Resolution 2009 to be Used by the Courts in the State of Rajasthan as Well as by the Arbitrators for Disposal of Cases
4.
That a party may request the Chief Justice or any person or institution designated by him to take measures to refer all or certain disputes arising fill between the parties to a permanent arbitral institution to be constituted by the said authority unless the appointment procedure provides other means for securing appointment by the agreement.
