Section 3 in High Court Civil Procedure Mediation Rules, 2007
3. Panel of mediators.
(a)The High Court shall, for the purpose of appointing mediators between parties in the suits filed on its original side prepare a panel of mediators. Such panel of mediators shall be published on the Notice Board of the High Court within thirty days of the coming into force of these Rules. A copy of the panel of mediators shall be sent to the High Court Bar Association.(b)(i)The Courts of the Principal District and Sessions Judge in each District or the Courts of the Principal Judge of the City Civil Court or Courts of equal status shall, for the purposes of appointing mediators to mediate between parties in suits filed on their original side, prepare a panel of mediators, within a period of sixty days of the commencement of these Rules, after obtaining the approval of the High Court to the names included in the panel, and shall publish the same on their respective Notice Board.(ii)Copies of the said panels referred to in clause (i) shall be forwarded to all the Courts of equivalent jurisdiction or Courts subordinate to the Courts referred to in sub-clause (i) and to the Bar Associations attached to each of the Courts.(c)The consent of the persons whose names are included in the panel shall be obtained before empanelling them.(d)The panel of names shall contain a detailed Annexure giving details of the qualifications of the mediators and their professional or technical experience in different fields.
