Section 12 in Madhya Pradesh Mediation Rules, 2016
12. Mediation process.
(1)All civil and criminal compoundable matters may be referred to mediation during the course of litigation, by the Court.(2)The mediation process will comprise of reference as well as the steps taken by the mediator to facilitate the settlement of a referred matter by following the structure usually followed, including but not limited to introduction and opening statement, joint session, separate sessions(s) and closing.(3)Failure to arrive at a settlement would not preclude the Court from making fresh reference of the matter for mediation.(4)In case of failure of resolution of the referred dispute, the Mediator shall inform the Mediation Centre, by a report and the Co-coordinator of the Mediation Centre shall inform regarding the same to the Court. '
