- The following shall be the functions of the mediation centre:-(1)To maintain a panel of trained Mediators sufficient in number to meet the requirement of the work referred to the Mediation Centre.(2)On receipt of the matter by way of referral for mediation, the Coordinator of the Mediation Centre may assign the matter to any mediator who is best suited to deal with the matter from the panel of mediators maintained by the Mediation Centre.(3)The Mediation shall not be limited only to the issues in the referred dispute and the Mediator may take into account the disputes between the parties to a case which are not the subject of the pending litigation, and may resolve all disputes between the parties.(4)During the mediation, counsel for the parties may also participate in the mediation process.(5)In appropriate cases, the Mediation Centre may invite any person/persons, other then those who are involved in the pending litigation to join the Mediation for the purpose of finding comprehensive.and complete solutions including an expert pertaining to any field.(6)If any party to the dispute referred to Mediation has any objection to the mediator assigned to it, the said party shall inform the Mediation Centre and it shall endeavor to appoint a Mediator who may be acceptable to all the parties.
