On 27 August 2026, the Ministry of Law and Justice issued a notification establishing the Mediation Council of India under the provisions of the Mediation Act, 2023.
Key Highlights:
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The Council has been constituted under Section 31(1) of the Mediation Act, 2023 and will serve as the statutory body envisaged under the legislation to support and regulate mediation in India.
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The notification also provides that the Council’s head office will be in Delhi.
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Under the Mediation Act, 2023, the Council will function as a body corporate with perpetual succession and the power to acquire, hold and dispose of property, enter into contracts, and sue or be sued in its own name.
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The Council is expected to play a key institutional role in the development, promotion and regulation of the mediation ecosystem under the Act.
[Mediation Council of India Under Mediation Act 2023, dated 27-08-2026]
