Section 6(g) in The U.P. Civil Procedure Alternative Dispute Resolution Rules, 2009
(g)(i)Where none of the parties apply for reference cither to arbitration, or Lok Adalat, or judicial settlement, or for conciliation or mediation, within thirty days of the direction under sub-rule (b) of Rule 3, the Court shall, within a further period of thirty days, issue notices to the parties or their representatives fixing the matter for hearing oil the question of making a reference either to conciliation or mediation.
