Section 4 in The Companies (Mediation and Conciliation) Rules, 2016
4. Qualifications for empanelment.
- A person shall not be qualified for being empanelled as mediator or conciliator unless he -(a)has been a Judge of the Supreme Court of India ; or(b)has been a Judge of a High Court ; or(c)has been a District and Sessions Judge ; or(d)has been a Member or Registrar of a Tribunal constituted at the National level under any law for the time being in force ; or(e)has been an officer in the Indian Corporate Law Service or Indian Legal Service with fifteen years experience ; or(f)is a qualified legal practitioner for not less than ten years ; or(g)is or has been a professional for at least fifteen years of continuous practice as Chartered Accountant or Cost Accountant or Company Secretary ; or(h)has been a Member or President of any State Consumer Forum ; or(i)is an expert in mediation or conciliation who has successfully undergone training in mediation or conciliation.
