(3)For the purposes of sub-sections (1) and (2), unless otherwise agreed upon by the parties, a mediator,-(i)registered with the Council; or(ii)empanelled by a court-annexed mediation centre; or(iii)empanelled by an Authority constituted under the Legal Services Authorities Act, 1987 (39 of 1987); or(iv)empanelled by a mediation service provider recognised under this Act,
