The Arbitration and Conciliation Act, 1996

14. Failure or impossibility to act.

1.   The, mandate of an arbitrator shall terminate 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.

1.  

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 1.3, 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.