- In these Rules, unless the context otherwise requires -(a)"Advocate" means advocate as defined under Section 2(a) of the Advocates Act, 1961.(b)"Attorney" means a person duly appointed as such in accordance with the Powers-of-Attorney Act, 1882 and the Rules framed there under.(c)"Chairperson" means the District Judge mentioned under Section 9 of the Legal Services Authorities Act, 1987.(d)"Decree" means decree as defined under Section 2(2) of the Code of Civil Procedure, 1908.(e)"District Legal Services Authority" means District Legal Services Authority constituted under Section 9 of the Legal Services Authorities Act, 1987.(f)"Empanelled" means empanelled as Mediator with the Punjab State Legal Services Authority or the District Legal Services Authority.(g)"Executive Chairman" means Executive Chairman of Punjab State Legal Services Authority as defined under sub section 2(b) of section 6 of Legal Services Authorities Act, 1987.(h)"Legal practitioner" means Legal Practitioner as defined under Section 2(i) of the Advocates Act, 1961.(i)"Mediation Centre" means a centre established at the State, District and Sub-Divisional Level for conducting Mediation proceedings by the Punjab State Legal Services Authority.(j)"Mediator" means a qualified person trained by the Punjab State Legal Services Authority to conduct Mediation, including Mediator on the panel of and/or Accredited by Punjab State Legal Services Authority.(k)"Member Secretary" means Member Secretary of Punjab State Legal Services Authority as defined under section 6(3) of Legal Services Authorities Act, 1987.(l)"Nodal Officer" means an officer appointed by the Punjab State Legal Services Authority responsible for the functioning of the Mediation Centre and also for entrustment of cases to the Mediators.(m)"Order" means order as defined under Section 2(14) of the Code of Civil Procedure, 1908.(n)"Pre-litigative matter" means a matter regarding which litigation has not yet started in any Court of Law and falls in the category of cases approved by Executive Chairman to be taken in Mediation at pre-litigative stage.(o)"Punjab State Legal Services Authority" means State Legal Services Authority constituted under Section 6 of the Legal Services Authorities Act, 1987, for the State of Punjab.(p)"Settlement" means Written Settlement arrived at in between the parties after the successful Mediation duly signed by parties, concerned with the dispute in any manner, and countersigned by the Mediator.Chapter-1 Mediator's Qualification, Training and Removal Rule -
