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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Haryana - Subsection

Section 61(3) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998

(3)The Commission may on the application of any party or suo moto terminate the mandate of any arbitrator:
(a)if the arbitrator refuses, fails or neglects to act; or
(b)if the arbitrator resigns; or
(c)if otherwise the Commission considers it appropriate to do so.