Section 24(1) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
(1)If the Commission decides to refer the matter for arbitration by a person or persons other than the Commission, the reference shall be:(a)to 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 the sole Arbitrator to be designated by the Commission, the Commission may direct referral of the dispute to three arbitrators taking into account the nature of the dispute and the value involved. In such an event, each party shall nominate one arbitrator and the third arbitrator shall be nominated by the said two arbitrators. In case two arbitrators fail to nominate the third arbitrator, then the third arbitrator shall be nominated by the Commission.Provided further that if any of the parties fails to nominate the arbitrator or if any of the arbitrators nominated by the parties or the Commission, fails or declines to act or is unable to act as a result of disability or resignation, the Commission shall upon the request of either or both of the parties and after the consultation with both parties nominate any other person in his place. Such appointment shall be final and conclusive.
