Report No. 76

3.3. Associations.-

When arbitrators are to be appointed by an association, some interesting questions may arise. Where the parties agree to a reference to arbitrators to be appointed by a Chamber of Commerce, the contention may be raised that the appointment must be made by an assembly of all the members of the Chamber. This contention has been rejected.1 In such an arbitration agreement, the rules of the Association concerned are imported into the contract and bind the parties.

1. Ganges Manufacturing Co. v. Indrachandra, 1906 ILR 33 Cal 1169.