Section 6(d) in The U.P. Civil Procedure Alternative Dispute Resolution Rules, 2009
(d)Where none of the parties are willing to agree to opt or agree to refer the dispute to arbitration, or Lok Adalat, or to judicial settlement, within thirty days of the direction of the Court, under sub-rule (b) of Rule 3, they shall consider if they could agree for reference to conciliation or mediation, within the same period.
