Section 36 in Alternative Dispute Resolution and Mediation Rules, 2017
36. Mediation Centres, Coordinators and Staff.
(1)There shall be a Mediation Centre attached to every Court / Court Complex.(2)To supervise and manage the day to day affairs of the Centre the office of Mediation Centre shall consist of a Coordinator and such Staff as may be appointed or deputed by the District Court / High Court.
