(a)The High Court shall nominate a Committee of Judges, faculty members including retired persons belonging to the above categories senior members of the Bar, other members of Bar specially qualified in the techniques of Alternative Dispute Resolution, for the Purpose referred to in clause (i) and for the purpose of preparing a detailed manual of procedure for Alternative Dispute Resolution to be used by the Court in the State as well as by the arbitrators or authority or person in cases of judicial settlement or conciliators or mediators.
