Appointment by one party of arbitrator in place of one who refuses to act or has died
In the Matter of an Arbitration between [parties] and in the Matter of the Arbitration and Conciliation Act, 2015.
WHEREAS:
- By an instrument in writing dated the _____ day of _____ I duly appointed [insert the name, address etc. original arbitrator] to be one of two arbitrators to act in the reference in the above matter. ?
- The said [original arbitrator] refuses to act as such arbitrator [or is incapable of acting or has died].
NOW THEREFORE [in pursuance of the provisions of the Arbitration Act, 2015] I appoint [insert the name, address etc. new arbitrator] to be an arbitrator in the place of the said [original arbitrator].
AS WITNESS etc.
