Request to person designated to nominate arbitrator
[Name of Institution or Association] Appointment of Arbitrator
A contract dated ______ and made between ______ of the one part and _____ of the other part contains a 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: -
- To provide proper security for the due payment of the fees and expenses of the arbitrator, and
- To pay the fees and expenses of the arbitrator, whether the arbitration proceeds to a hearing or not,
- to take up the award within ______ days from receipt of notice of publication.
Dated this ______ day of _______
Signature[s] of party [or parties] to contract]
