Section 8 in Chandigarh Arbitration Centre (Internal Management) Rules, 2014
8. Advisory Council.
(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.(2)The term of office of the members of the Advisory Council shall be, determined by the Chief Justice from time to time and unless decided otherwise, the term of office shall be:(a)One year for the Chief Counsel, subject to extension.(b)Two years for the General Counsel, subject to extension.(c)Two years for the Counsel.Provided further that Chief Justice shall have the power to terminate the tenure of any of the members of the Advisory Council at his discretion without assigning any reason.
