14. Failure or impossibility to act.—
(1) 2[The mandate of an arbitrator shall terminate and he shall
be substituted by another arbitrator, if]—
(a) he becomes de jure or de facto unable to perform his functions or for other reasons fails to act
without undue delay; and
(b) he withdraws from his office or the parties agree to the termination of his mandate.
(2) If a controversy remains concerning any of the grounds referred to in clause
(a) of sub-section
(1),
a party may, unless otherwise agreed by the parties, apply to the Court to decide on the termination of the
mandate.
(3) If, under this section or sub-section
(3) of section 13, an arbitrator withdraws from his office or a
party agrees to the termination of the mandate of an arbitrator, it shall not imply acceptance of the validity
of any ground referred to in this section or sub-section
(3) of section 12.
Login with google