Section 47(2) in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
(2)If the Commission decides to refer the matter to arbitration by a person or persons other than the Commission the reference shall be:(a)to a sole arbitrator if the parties to the dispute agree on the name of the arbitrator; or(b)if the parties are unable to agree on the name of a sole arbitrator to be designated by the Commission, to three persons as the Commission may direct taking into account the nature of the disputes and the value involved. If the decision is to refer to three arbitrators, one shall be nominated by each of the parties to the dispute and the third by the Commission:Provided that if any of the parties fails to nominate the arbitrator or if any of the arbitrator nominated by the parties or the commission fails or neglects to act or to continue as arbitrator, the Commission shall be entitled to nominate any other person in his place.
