Section 27 in Madhya Pradesh Mediation Rules, 2016

[Cites 0, Cited by 0] [Entire Act]

(1)The mediator shall be paid honorarium as under:-

S. No.	Nature of case	Honorarium
(1)	(2)	(3)
1.	On settlement through mediation of a matrimonialcase (including criminal), custody guardianship, probate,partition and possession.	Rs.3,000/- per case (with two or more connectedcases, the maximum would be Rs.4,000/-)
2.	All other matters	Rs.2,000/- per case (with two or more connectedcases, the maximum would be Rs.3,000/-)
3.	Connected case	Rs.500/- per case subject to a maximum of Rs.1,000/- (regardless of the number of connected. Gases)
4.	In case of no settlement	Rs. 1,000/- honorarium per case, (regardless ofthe number of connected cases)

It is subject to revision by the Hon'ble Chairman and time to time as deemed fit by Members of MCPC.

(2)However, in exceptional cases the Court may fix consolidated amount as fee of the Court nominated mediator / Mediators.

(3)Each party shall bear the cost of production of their witnesses and experts, as also for production of documents.

Legal Document View