(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may make provision for-(a)qualification, experience and accreditation for mediators of foreign nationality under the proviso to sub-section (1) of section 8;(b)manner of conducting mediation proceeding under sub-section (1) of section15;(c)standards for professional and ethical conduct of mediators under sub-section (3) of section 15;(d)manner of registration of mediated settlement agreement under sub-section (1) of section 20;(e)fees for registration of mediated settlement agreement under the proviso to sub-section (2) of section 20;(f)cost of mediation under sub-section (1) of section 25;(g)manner of process of conducting online mediation under sub-section (2) of section 30;(h)the terms and conditions of experts and committees of experts under section 36;(i)qualifications, appointment and other terms and conditions of service of the Chief Executive Officer under sub-section (2) of section 37;(j)the number of officers and employees of the Secretariat of the Council under sub-section (3) of section 37;(k)the qualification, appointment and other terms and conditions of the employees and other officers of the Council under sub-section (4) of section 37;(l)conditions for registration of mediators and renewal, withdrawal, suspension or cancellations of such registrations under clause (e) of section 38;(m)criteria for recognition of mediation institutes and mediation service providers under clause (j) of section 38;(n)manner of maintenance of electronic depository of mediated settlement agreement under clause (n) of section 38;(o)manner for recognition of mediation service provider under sub-section (2) of section 40;(p)such other functions of mediation service provider under clause (f) of section 41;(q)duties and functions to be performed by mediation institutes under section 42; and(r)any other matter in respect of which provision is necessary for the performance of function of the Council under this Act.
