Section 15(iii) in The Orissa Aerial Ropeways Rules, 1959
(iii)Appointment of 3rd arbitrator - When more than a single arbitrator shall be appointed, the arbitrator shall, before they enter upon the matters referred to them, nominate and appoint by writing a third person to act with them as arbitrator, and, in case the arbitrator for a period of seven days after having been required so to do, the Collector may appoint such third arbitrator. If the arbitrators differ in opinion, or if one of them, having received due notice of a meeting of arbitrators, neglects to attend, any two arbitrators may make an award.
