Section 12 in Alternative Dispute Resolution and Mediation Rules, 2017
12. Qualifications of persons to be empanelled under Rule 11.
- The following persons shall be treated as qualified and eligible for being enlisted in the panel of mediators under Rule 11 namely :(1)(i)Retired Judges of the Supreme Court of India,(ii)Retired Judges of the High Court;(iii)Retired District and Sessions Judges or retired Judges of the City Civil Courts or Courts of equivalent status;(iv)In-service Judicial Officers; and(2)Legal practitioners with atleast seven years' standing at the bar;(3)Experts or other professionals with at least fifteen years' standing; or retired senior bureaucrats or retired senior executives;(4)Institutions which are themselves experts in mediation and have been recognized as such by the High Court, provided the names of its members are approved by the High Court initially or whenever there is change in membership.(5)The Mediator who have undergone training programme conducted in accordance with the curriculum approved by Mediation and Conciliation Project Committee of India (MCPC) shall alone be accredited as Mediator.
