Section 316 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
316. Qualifications of persons to be empanelled under Rule 315:
- The 'following persons shall be treated as qualified and eligible for being enlisted in the panel of mediators under Rule 315 namely:(a)(i)Retired Judges of the Supreme Court of India.(ii)Retired Judges of the High Court(iii)Retired District and Sessions Judges or retired Judges of the City Civil Court or courts of equivalent status.(b)[ Legal practitioners with at least seven years standing at the Bar at the Level of the Supreme Court or the High Court; or the District Courts or Courts of equivalent status.] [Substituted by Notification No. G.O. Ms. No. 170, Law (L, LA&J-Home-Courts-B) Department, dated 9.11.2017 (w.e.f. 27.10.1983).](c)Experts or other professionals with at least fifteen years standing; or retired senior bureaucrats or retired senior executives;(d)Institutions which are themselves experts in mediation and have been recognized as such by the High Court, provided the names of its members are approved by the High Court initially or whenever there is change in membership.(e)[ The Mediator who have undergone training programme conducted in accordance with the curriculum approved by Mediation and Conciliation Project Committee of India (MCPC) shall alone be accredited as Mediator.] [Added by Notification No. G.O. Ms. No. 170, Law (L, LA&J-Home-Courts-B) Department, dated 9.11.2017 (w.e.f. 27.10.1983).]
