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State of Punjab - Section

Section 10 in Punjab State Mediation Rules, 2019

10. Panel of Mediators.

- With the approval of Executive Chairman, Member Secretary shall prepare a panel of Mediators, who are qualified under these rules and are fit to be empanelled, based on the recommendation of the Chairpersons of all the Districts.The panels shall be prepared for all the Mediation Centres under the supervision and control of the Punjab State Legal Services Authority.The panel of names shall also maintain their respective qualification and professional or technical experience.All the in service Judicial Officers, who have received 40 Hours Mediation Training shall be deemed to be on the panel of mediators for the respective District/Sub-division of their place of posting.