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Impediments in Establishing the Mediation Centers

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Success of any programme depends upon the understanding of the theme or object of the programme. First and foremost impediment is acceptability of mediation and conciliation as an effective, alternative dispute resolution mechanism.

Mediation proceedings always require a congenial atmosphere. The existing infrastructure of the mediation centres does not provide adequate accommodation and appropriate accessories so that these centres may function effectively. Therefore, lack of required infrastructure is another basic impediment in the field.

Lack of training to referral judges and mediation proceedings manned by untrained mediators may also not yield the required results. This is another impediment in the success of the project.

Our State is basically a hill and border state and in many of the districts we lack adequate accommodation and appropriate infrastructure for full fledged mediation centres. The main problem is of adequate budget for running and establishing these mediation centres which require funds for training, honorarium, basic infrastructure facilities and also require sufficient funds for public awareness campaigns.

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