Arbitration and Conciliation Act, 1996 - Sections 11(6), 12 and 12(5) - Appointment of Sole Arbitrator - Arbitration clause which authorises the Secretary, Ministry of Home Affairs, whose relationship with Union of India is that of an employee, to nominate an officer of the Ministry of Law and Justice to act as a Sole Arbitrator, clearly falls within the expressly ineligible category provided in Paragraph 1 of Schedule VII, read with Section 12(5) of the Act - Supreme Court of India Judgements