Section 29 in The U.P. Civil Procedure Mediation Rules, 2009
29. Transitory provisions. -
Until a panel of mediators is prepared by the District Court, the Courts referred to in Rule 4, may nominate a mediator of their choice if the mediator belongs to the various classes of persons referred lo Rule 5 and is duly qualified and is not disqualified, taking into account the suitability of the mediator for resolving the particular dispute.
