Section 8 in Alternative Dispute Resolution and Mediation Rules, 2017
8. Training in alternative methods of resolution of disputes.
(1)Subject to requirement the High Court shall take steps to conduct Mediation training courses for the persons having required qualifications as per Rule 12 of these RuLes and, for other Alternative Dispute Resolution mechanisms by requesting bodies recognized by the High Court or the Universities imparting legal education or retired faculty members or other persons who, according to the High Court are well versed in the techniques of other alternative methods of resolution of dispute, to conduct training courses for Lawyers, Judicial Officers and others as per the eligibility prescribed by the High Court.(2)The High Court shall nominate a Committee of Judges, for the purpose referred to in Sub Rule (1) and for the purpose of preparing rules of procedure for Alternative Dispute Resolution to be used by the Courts in the State as well as by the Arbitrators, Conciliators, Mediators and for Judicial Settlement.(3)The High Court and the District Courts shall periodically conduct seminars, workshops and Awareness Programmes on the subject of Alternative Dispute Resolution procedures throughout the State or States over which the High Court has jurisdiction with a view to bring awareness of such procedures and to impart training to lawyers, Judicial Officers and others.
