Madras High Court has issued guidelines for appointment of Judge Mediator in the State of Tamil Nadu and Union Territory of Puducherry.
The Principal District Judge may nominate more than two Judicial Officers in each District/Taluk, depending upon the requirement and availability of mediation trained Judicial Officers.
The 'Judge-Mediator' ought to have completed 40 years of age and shall have at least ten years experience in the Judicial Service.
The Judge-Mediator should conduct mediation of the cases referred to him, on every working Thursday between 4.30 p.m and 5.30 p.m.
The Mediation Record of Proceedings Form shall be filled up by the Judge-Mediator himself which would be supplied by the Nodal Officer of the District Mediation Centre.
The Judge-Mediator has to conduct mediation session preferably in a Mediation Room or in any other convenient place within the Court Premises. If no space is available, the Judge-Mediator shall conduct the Mediation Session preferably by using a common table.
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