Section 31 in Delhi High Court Intellectual Property Rights Division Rules, 2022
31. Panel of Experts
The Court may, in any IPR subject matter, seek assistance of expert(s) (including individuals and institutions)relating to the subject matter of the dispute as may be necessary. The opinion of the expert shall be persuasivein nature and shall not be binding on the Court. The IPD may maintain a panel of experts to assist the Courtand which panel may be reviewed from time to time. The remuneration of the expert(s) shall be decided by theIPD. Prior to appointment, a declaration will be provided by the expert that he or she has no conflict of interestwith the subject matter of the dispute and will assist the Court fairly and impartially.Provided that the protocol to be followed by such expert(s) shall be prescribed by the IPD, from time to time.
