Section 29 in The Companies (Mediation and Conciliation) Rules, 2016
29. Resort to arbitral or judicial proceedings.
- The parties shall not initiate, during the mediation or conciliation under these rules, any arbitral or judicial proceedings in respect of a matter that is the subject-matter of the mediation or conciliation, except that a party may initiate arbitral or Judicial proceedings, where, in his, opinion, such proceedings are necessary for protecting his rights.
