Section 17 in The Alternative Disputes Resolution Rules, 2004 and the Mediation Rules
17. Time limit for completion of mediation. - On the expiry of sixty days from the date fixed for the first appearance of the parties before the mediator, the mediator shall stand terminated, unless the Court, which referred the matter, either suo moto or upon request by any of the parties and upon hearing all the parties, is of the view that extension of time is necessary or may be useful then he may extend the time but such extension shall not be beyond a further period of thirty days.
