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State of Madhya Pradesh - Section

Section 9 in Madhya Pradesh Mediation Rules, 2016

9. Preference.

- The Coordinator shall, while nominating any person from the panel of mediators referred to in Rule 5, consider his suitability for resolving the dispute(s) involved and shall give preference to those who have proved record of successful mediation or who have special qualification or experience in mediation:Provided that nomination to a mediation proceeding shall not be perceived as a right by mediators. Such nomination shall be at the discretion of the Coordinator of the Mediation Centre,