Section 5 in The U.P. Civil Procedure Mediation Rules, 2009
5. Qualifications of persons to be empanelled under Rule 4. -
The following persons shall be treated as qualified and eligible for being enlisted in the panel of mediators under Rule 4, namely :-(a)Retired on superannuation District and Sessions Judges and retired on superannuation Additional District and Sessions Judge of the Uttar Pradesh Higher Judicial Service;(b)Legal practitioners with at least fifteen years standing at the Bar at the level of the Supreme Court or the High Court or the District Courts;(c)Experts or other professionals with at least fifteen years standing;(d)Persons and institutions who/which arc themselves experts in the mediation and have been approved and recognized by the High Court
