Section 6(a) in The U.P. Civil Procedure Alternative Dispute Resolution Rules, 2009
(a)Where all parties to the suit except proforma parties, that is to say, the parties by or against whom no relief has been sought, decide to exercise their option and to agree for settlement by arbitration, they shall apply to the Court, within thirty days of the direction of the Court under sub-rule (b) of Rule 3 and the Court shall, within thirty days of the said application, refer the matter to arbitration and hereafter the provisions of the Arbitration and Conciliation Act, 1996 (26 of 1996) which are applicable after the stage of making of the reference to arbitration under that Act, shall apply as if the proceedings were referred for settlement by way of arbitration under the provisions of that Act;
