Section 4 in Appointment of Arbitrators by Chief Justice of India Scheme, 1996
4. Forwarding of request to designated person or institution
Where the Chief Justice designates any person or institution under paragraph 3, he shall have the request along with the documents mentioned in paragraph 2 forwarded forthwith to such person or institution and also have [an intimation] [ Substituted by Supreme Court of India Notification No. 22/1/2002/SCA, dated 27.8.2002.] sent to the parties to the arbitration agreement.
