Section 12 in Jammu and Kashmir Arbitration and Conciliation Act, 1997
12. Grounds of challenge
(1)When a person is approached in connection with his possible appointment as an arbitrator, he shall disclose in writing any circumstances likely to give rise to justifiable doubts as to his independence or impartiality.(2)An arbitrator, from the time of his appointment and throughout the arbitral proceedings, shall, without delay, disclose, to the parties in writing any circumstances referred to in sub-section (1) unless they have already been informed of them by him.(3)An arbitrator may be challenged only if-(a)circumstances exist that give rise to justifiable doubts as to his independence of impartiality;or(b)he does not possess the qualifications agreed to by the parties.(4)A party may challenge an arbitrator appointed by him, or in whose appointment he has participated, only for reasons of which he becomes aware after the appointment has been made.
