Section 10 in Commercial Courts (Pre-Institution Mediation and Settlement) Rules, 2018
10. Maintenance and publication of mediation data.
(1)The District Legal Services Authority shall forward the detailed data of the mediation dealt by it under the Act to the State Legal Services Authority.(2)The State Legal Services Authority shall, maintain the data of all mediations carried out by it or under its jurisdiction and publish the same, on quarterly basis, on its website as per Form-6 specified in the Schedule-I.
