Section 8(1) in Alternative Dispute Resolution and Mediation Rules, 2017
(1)Subject to requirement the High Court shall take steps to conduct Mediation training courses for the persons having required qualifications as per Rule 12 of these RuLes and, for other Alternative Dispute Resolution mechanisms by requesting bodies recognized by the High Court or the Universities imparting legal education or retired faculty members or other persons who, according to the High Court are well versed in the techniques of other alternative methods of resolution of dispute, to conduct training courses for Lawyers, Judicial Officers and others as per the eligibility prescribed by the High Court.
