Section 21 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
21. Nomination of Arbitrators.
(1)If the Commission decides to refer the matter to arbitration, the Commission shall decide whether the reference shall be to a sole arbitrator or to a panel of arbitrators of such number as the Commission may decide and also the manner of appointment of the sole arbitrator or the panel of arbitrators, as the case may be.(2)If any arbitrator appointed fails or neglects to act or continue as arbitrator, the Commission shall be entitled to appoint any other person in his place in the same manner as provided in clause (1) above.(3)The Commission shall not nominate a person as arbitrator to whom any of the parties to the arbitration has a reasonable objection on grounds of possible bias or similar such reasons and the Commission considers the apprehension to be justified.
