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State of Madhya Pradesh - Section

Section 4 in Madhya Pradesh Mediation Rules, 2016

4. Appointment of Mediator.

(1)In a Court annexed mediation, the coordinator of the mediation centre shall appoint the mediator as he may deem fit.
(2)In exceptional cases, the Court may also appoint a mediator who is not necessarily from the panel of Mediators referred to in Rule 5 nor bear the qualifications referred to in Rule 6 but should not be a person who suffers from the disqualifications referred to in Rule 7.