The mediation service providers shall perform the following functions, namely:-- (a) accredit mediators and maintain panel of mediators; (b) provide the services of mediator for conduct of mediation; (c) provide all facilities, secretarial assistance and infrastructure for the efficient conduct of mediation; (d) promote professional and ethical conduct amongst mediators; (e) facilitate registration of mediated settlement agreements in accordance with the provisions of section 20; and (f) such other functions as may be specified.Open in Lexace · Ask the AI about this section
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