(1)“mediation service provider” includes-(a)a body or an organisation that provides for the conduct of mediation under this Act and the rules and regulations made thereunder and is recognised by the Council; or(b)an Authority constituted under the Legal Services Authorities Act, 1987 (39 of 1987); or(c)a court-annexed mediation centre; or(d)any other body as may be notified by the Central Government:Provided that the bodies referred to in clauses (b), (c) and (d) shall be deemed to be mediation service providers recognised by the Council.
