Section 11 in Alternative Dispute Resolution and Mediation Rules, 2017
11. Panel of Mediators.
(1)The High Court Mediation Centre, with the approval of the Board of Governors, shall empanel only those persons as mediators who have necessary qualifications as indicated in Rule 12 and a list of such mediators empanelled shall be maintained for all the Mediation Centres.(2)The District Court and all the Mediation Centres shall maintain a list of empanelled Mediators of that district and centre respectively, approved by the Board of Governors High Court Mediation Centre.(3)All the mediators as empanelled under Sub Rule (1) 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 Board of Governors High Court Mediation Centre.
