APPOINTMENT OF ARBITRATOR 

Date:-

Between

______________

and

______________.

 

Hereby agrees in written agreement to submit disputes or differences between the parties thereto to arbitration by a person [to be agreed between the parties or in default of agreement] to be nominated by the President for the time being of the [Institution or association] [and I enclose herewith a copy of the arbitration clause].

A dispute or difference has arisen in connection with the contract [and the parties are unable to agree upon an arbitrator] [the dispute is ________] I [We], the undersigned, [one of] the parties to the contract ask the President of the [institution or association] to appoint an arbitrator to hear and determine the matter.

 I [We] jointly and severally agree.

 

1. To provide proper security for the due payment of the fees and expenses of the arbitrator, and
2. To pay the fees and expenses of the arbitrator, whether the arbitration proceeds to a hearing or not,
3. To take up the award within ___________ days from receipt of notice of publication.

Dated this ___________

[Signatures of parties to contract]