Section 8(b) in The U.P. Civil Procedure Alternative Dispute Resolution Rules, 2009
(b)(i)The High Court shall nominate a committee of Judges, faculty members including retired persons belonging to the above categories, senior members of the Bar. other members of the Bar specially qualified in the techniques of alternative dispute resolution, for the purpose referred to in Clause (a) and for the purpose of preparing a detailed manual of procedure for alternative dispute resolution to be used by the Courts in the Stale as well as by the arbitrators, of authority or person in the case of judicial settlement or conciliators or mediators.
