Section 5 in Jammu and Kashmir Arbitration and Conciliation Rules, 1998
5. Entitlement of application, affidavit and proceedings
(1) (a) Save as hereinafter provided all applications, affidavits and proceedings under this Act shall be entitled "In the matter of the Arbitration and Conciliation Act, 1997 and in the matter of arbitration (State the proceedings and its number) u/s ........... for ..........."Note : All the applications u/s 8(1), 9, 11(4), (5), (6), 14(2), 27, 34 and 36 shall be titled as above by inducting relevant section and purpose as follows in the above title:-Under Section 8(1) for reference to Arbitration.Under Section 9 for interim measure (e.g. appointment of guardian).Under Section 11(4) (5) (6) for appointment of an arbitrator.Under Section 14(2) for termination of the mandate of an arbitrator. Under Section 27 for Court assistance in taking evidence.Under Section 34 for setting aside arbitral award.Under Section 36 for enforcement of arbitral award.(b)An appeal under section 37 shall be entitled " In the matter of the Arbitration and conciliation Act, 1997 and in the matter of arbitration (State the proceedings and its number), appeal u/s 37 against (State the section under which and the nature of impugned order. e.g. Order u/s 34 setting aside arbitral award.")
