Section 8(1) in Chandigarh Arbitration Centre (Internal Management) Rules, 2014
(1)There shall be an `Advisory Council' consisting of:(a)A Chief Counsel as the Head of the Advisory Council, who shall be a Senior Advocate with sufficient experience in the field of Arbitration to render pro bono services to the Centre.(b)Two or more General Counsel who shall be advocates with sufficient experience in arbitration to render pro bono services to the Centre.(c)One or more full-time General Counsel and two or more counsel for such tenure and on such remuneration as the Chief Justice may determine on the recommendation of the Arbitration Committee.
