Section 6(1) in Haryana Industry Facilitation Council (Arbitration) Rules, 2001
(1)On receipt of a statement of claim, every Member shall disclose in writing any circumstances likely to give rise to justifiable doubts as to his independence or impartiality and any such disclosure shall be sent to the parties alongwith the notices in Form-2 calling for statement of defence and thereafter, the requirements of sub Section (2) of Section 12 of the Arbitration and Conciliation Act, 1996 shall apply.
