Report No. 76

3.2. Section 4.-

Under section 4, the parties to an arbitration agreement may agree that any reference under the arbitration agreement shall be to an arbitrator or arbitrators to be appointed by a person designated in the agreement either by name or as a holder for the time being of any office or appointment. There is no express provision in the English Act for such an appointment, but it appears that the law applicable in England is the same.1

1. Sircar Law of Arbitration in British India, (1942), p..89.