Section 13 in Chandigarh Arbitration Centre (Arbitration Proceedings) Rules, 2014
13. Settlement of dispute.
(1)The Arbitral Tribunal may encourage settlement of the dispute with the agreement of the parties.(2)The parties are free to opt for either mediation or conciliation even during the pendency of the proceedings before the Arbitral Tribunal. In such an event, the matter, with consent of the parties, may be referred to the Mediation and Conciliation Centre, Punjab and Haryana High Court, Chandigarh.(3)If during the arbitration proceedings, the parties settle the dispute, the Arbitral Tribunal shall terminate the proceedings and, if requested by the parties and not objected to by the Arbitral Tribunal, record the settlement in the form of an Arbitral Award on agreed terms.
