Section 26 in Jammu and Kashmir Arbitration and Conciliation Act, 1997
26. Expert appointed by arbitral, tribunal.
(1)Unless otherwise agreed by the parties, the arbitral tribunal may-(a)appoint one or more experts to report to it on specific issues to be determined by the arbitral tribunal; and(b)require a party to give the expert and relevant information or to produce or to provide access to, any relevant documents, goods or other property for his inspection.(2)Unless otherwise agreed by the parties, if a party so requests or if arbitral tribunal considers it necessary, the expert shall, after delivery of his written or oral report, participate in an oral hearing where the parties have the opportunity to put questions to him and to present expert witnesses in order to testify on points at issue.(3)Unless otherwise agreed by the parties, the expert shall, on the request of a party, make available to that party for examination all documents, goods or property in the possession of the expert with which he was provided in order to prepare his report.
