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State of Madhya Pradesh - Section

Section 8 in Madhya Pradesh Mediation Rules, 2016

8. Addition to or deletion from panel.

- There shall be periodical assessment of the performance of the Mediators. The High Court or the District and Sessions Judge with prior approval of the High Court Mediation Committee may in its/his discretion, from time to time, add or delete any person in the panel of mediators.