Section 4 in The U.P. Civil Procedure Mediation Rules, 2009
4. Panel of mediators. -
(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.(b)The consent of the persons whose names arc included in the panel shall be obtained before empanelling them on proforma as set out in Schedule 1.(c)The panel of names shall contain detailed annexure giving details of the qualifications of the mediators and their professional or technical experience in different fields.(d)The panel of mediators appointed under Clause (a) shall normally be for a period of three years from the date of appointment and further extension of the panel of mediators or any mediator shall be at the discretion of the District and Sessions Judge with the prior approval of the High Court.(e)The District and Sessions Judge with prior approval of the High Court, may in his discretion, from time to time, add or delete any person in the panel of mediators.
