Appointment of third arbitrator where reference to three arbitrators has effect as if it provided for appointment of Presiding Arbitrator
WE the within-named [arbitrators] by this memorandum in writing under our hands made before entering upon the consideration of the matters within referred hereby nominate and appoint [third arbitrator] of [address, etc.] to be the Presiding Arbitrator according to the provisions of the within-written deed [or other instrument] provided that he shall within ____ days from the date hereof consent to act.
AS WITNESS etc.
Place:
[Signatures of the two arbitrator members of Arbitral Tribunal]
