Section 4(a) in The U.P. Civil Procedure Mediation Rules, 2009
(a)(i)The District and Sessions Judge in each district shall, for the purpose of appointing mediator to mediate between parties in suits or other proceedings, prepare a panel of mediators, within a period of sixty days of the commencement of these rules, after obtaining the approval of the High Court to the names included in the panel, and shall publish the approved list of mediators on their respective notice board with copy to each Bar Association in the District Courts.(ii)Copies of the said panels referred to in Clause (a)(i) shall be forwarded to all the outlay Courts subordinate to the District and Sessions Judge concerned and to the Bar Associations attached to each of the outlying Courts.
