Section 11(6) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(6)Where under an appointment procedure agreed upon by the parties,-(a)a party fails to act as required under that procedure; or(b)the parties, of the two appointed arbitrators, fail to reach an agreement expected of them under that procedure; or(c)a person, including an institution, fails to perform any function entrusted to him or it under that procedure;a party may request the Chief Justice of the High Court or any person or institution designated by him to take the necessary measure, unless the agreement on the appointment procedure provides other means for securing the appointment.
