Agreement to refer all existing differences to two arbitrators or presiding arbitrator
[Short form]
WE the undersigned _______________________________________ [insert the name, address etc. of first party] and ________________________________ [insert the name, address etc. of second party] hereby agree as follows:
- All matters in difference between us are hereby referred to the award and final determination of _________________________________ [insert the name, address etc. of first arbitrator] and _________________________________ [insert the name, address etc. of second arbitrator] or Presiding Arbitrator.
- All the provisions of the Arbitration and Conciliation Act, 1996 applicable to a submission to two arbitrators shall apply to this reference.
- The arbitrators or umpire may direct either of us to pay any sum of money to do or submit to any act or to sign or execute any instrument and may obtain such professional assistance and may give such directions as to them or him shall seem meet.
AS WITNESS our hands this _____________ day of ______
Signatures of both parties]
