Section 20 in Alternative Dispute Resolution and Mediation Rules, 2017
20. Mediator not bound by Evidence Act, 1872 or Code of Civil Procedure, 1908 or Code of Criminal Procedure 1973.
- The mediator shall not be bound by the Code of Civil Procedure, 1908 or Code of Criminal Procedure, 1973 or the Evidence Act, 1872 but shall be guided by principles of fairness and justice, having regard to the rights and obligations of the parties, usages of trade, if any, and the nature of the dispute.
