Section 28 in Chhattisgarh Civil Procedure Alternative Dispute Resolution Rules, 2006
28. Transitory provisions. - Until a panel of arbitrators is prepared by the High Court and the District Court, the Courts referred to in Rule 3, may nominate a mediator of their choice if the mediator belongs to the various classes of persons referred to in Rule 4 and is duly qualified and is not disqualified, taking into account the suitability of the mediator for resolving the particular dispute.
In exercise of the powers conferred by Article 227 of the Constitution of India read with Section 23 of the Madhya Pradesh Civil Courts Act, 1958, and all other powers enabling, following rules relating to Case Flow Management for the subordinate courts have been made by the High Court of Chhattisgarh, and are published for general information.
