(1)The High Court shall impanel only those persons as mediators who have necessary qualifications as indicated in Rule 6 and a list of such mediators empaneled with the mediation centre should be prepared.(2)The District Court shall also prepare a panel, of qualified Mediators with the approval of the High Court Mediation Committee.(3)All the mediators as appointed under sub-rule (1) and (2) of rule 4 shall normally be on the panel for a period of 3 years from the date of appointment and further extension of their tenure shall be at the discretion of High Court Mediation Committee.
