Section 3 in Punjab, Haryana and Union Territory, Chandigarh Arbitration and Conciliation Rules, 2003
3.
Every application shall be made in writing, duly signed and verified in the manner prescribed under Order 6 Rules 14 and 15 of the Code of Civil Procedure and if the Court, so directs, shall be supported by an affidavit. It shall be divided into paragraphs, numbered consecutively, and shall contain the name, description and place of residence of the parties. It shall contain a statement, in concise form :(a)of the material facts constituting cause of action;(b)of facts showing that the Court to which the application is presented has jurisdiction;(c)relief asked for; and(d)names and addresses of the persons likely to be affected by the applications.Provided that where a party, by reason of absence or for any other reason, is unable to sign and verify the same, it may be signed and verified by any person duly authorised by him in this behalf and proved to the satisfaction of the Court to be acquainted with the facts of the case.
