Section 314 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
314. Appointment of mediator:
(a)Parties to a suit may all agree on the name of the sole mediator for mediating between them.(b)Where, there are two sets of parties and are unable to agree on a sole mediator, each set of parties shall nominate a mediator.(c)Where parties agree on a sole mediator under clause (a) or where parties nominate more than one mediator under clause (b), the mediator need not necessarily be from the panel of mediators referred to in Rule 315 nor bear the qualifications referred to in Rule 316 but should not be a person who suffers from the disqualifications referred to in Rule 317.(d)Where there are more than two sets of parties having diverse interests, each set shall nominate a person on its behalf and the said nominees shall select the sole mediator and failing unanimity in that behalf, the Court shall appoint a sole mediator.
