Section 51 in The Manual of Procedure for Alternative Disputes Resolution 2009 to be Used by the Courts in the State of Rajasthan as Well as by the Arbitrators for Disposal of Cases
51.
That the case which relate to matrimonial, maintenance, child custody and other fast track cases as provided under the Case Flow Management Rules 2006 framed by the High Court of Rajasthan should ordinarily be taken in priority by the Courts wherein such cases are pending, fixing the time frame scheme for the disposal of such cases which should also be monitored by the inspecting judge of this Court in each of their District and for the purpose of finally deciding such cases each one of the Presiding Officer shall appoint a panel of conciliators and mediators who are well versed in the technique of alternative methods of dispute resolution.
