6. Qualifications of persons to be empaneled under Rule 5.
- The following persons shall be eligible for training as Mediators,-(1)(a)Retired Judges of the Supreme Court of India,(b)Retired Judges of the High Court;(c)Retired District and Sessions Judges or retired Judges of the Courts of equivalent status.(d)Judicial Officers of.Higher Judicial Service(2)Legal practitioners with at least 10 years' standing at the bar at the level of the Supreme Court or the High Court or the District Court or equivalent status.(3)Experts or other professionals with at least fifteen years' standing or retired senior bureaucrats or retired senior executives.
