Appointment of Presiding Arbitrator by arbitrators by independent instrument
In the Matter of an Arbitration between [parties]
We the undersigned [insert the name, address etc. of arbitrators the arbitrators duly appointed in the above matter hereby in conformity with the arbitration agreement and submission dated the _____ day of ______ under which we are acting nominate and appoint [insert the name, address etc. third arbitrator] to be the Presiding Arbitrator in the said matter [if his consent to act has not been obtained, add, provided that he shall within _____ days from the date hereof consent to act].
AS WITNESS etc.
Place:
[Signatures of both arbitrator members of Arbitral Tribunal]
