Section 8 in Appointment of Arbitrators by the Chief Justice of Allahabad High Court, 1996
8. Withdrawal of authority.
- If the Chief Justice on receipt of a complaint from either party to the arbitration agreement or otherwise is of opinion that the person or institution designated by him under Paragraph 3 has neglected or refused to act or is incapable of acting, he may withdraw the authority given by him to such person or institution and either deal with the request himself or designate another person or institution for that purpose.
