Section 15 in Alternative Dispute Resolution and Mediation Rules, 2017
15. Preference.
- The Coordinator shall, while nominating any person from the panel of mediators referred to in Rule 11, consider his suitability for resolving the particular class of dispute involved in the case and shall give preference to those who have proven record of successful mediation or who have special qualification or experience in mediation.Nomination to a mediation proceeding shall not be perceived as a right by mediators. Such nomination shall be at the discretion of the Coordinator of the Mediation Centre.
