Section 2 in Alternative Dispute Resolution and Mediation Rules, 2017
2. Definitions.
- In these Rules, unless the context otherwise requires, -(a)'Alternative Dispute Resolution' includes Arbitration, Concilation, Judicial Settlement, Lok Adalat and Mediation;(b)'Board of Governors' means the Committee of Judges nor nominated by the Chief Justice of the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh;(c)'Code' means the Code of Civil Procedure, 1908 (5 of 1908) as amended from time to time.(d)'High Court' means the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh.
