Section 10(b) in Jammu and Kashmir Arbitration and Conciliation Rules, 1998
(b)Applications to the arbitral tribunal/Umpire by the sole or more respondents in the petition who consent to the application of the petitioner shall be signed by the party or parties so consenting. But, where a party is, by reason of absence or for any other cause unable to sign the same, it may be signed by any person duly authorised by him to sign the same.
