Section 10 in Alternative Dispute Resolution and Mediation Rules, 2017
10. Appointment of Mediator.
(1)In a Court annexed mediation, the Coordinator of the mediation centre shall appoint a mediator from the panel of mediators, as he may deem fit.(2)In exceptional cases, the court may also appoint mediator who is not necessarily from the panel of Mediators referred to in Rule 11 nor bear the qualifications referred to in Rule 12 but should not be a person who suffers from the disqualifications referred to in Rule 13.
