The mediation service providers shall perform the following functions, namely:-(a)accredit mediators and maintain panel of mediators;(b)provide the services of mediator for conduct of mediation;(c)provide all facilities, secretarial assistance and infrastructure for the efficient conduct of mediation;(d)promote professional and ethical conduct amongst mediators;(e)facilitate registration of mediated settlement agreements in accordance with the provisions of section 20; and(f)such other functions as may be specified.
