Section 3 in The U.P. Civil Procedure Mediation Rules, 2009
3. Appointment of mediator from the panel under Rule 4 by agreement of the parties. -
(a)Parties to a suit may all agree on the name of the sole mediator for mediating between them.(b)Where there are two sets of parties and are unable to agree on a sole mediator, each set of parties shall nominate a mediator.(c)Where there are more than two sets of parties having diverse interests, each set shall nominate a person on its behalf and the said nominees shall select the sole mediator and failing unanimity in that behalf, the Court shall appoint a sole mediator.
