Section 30 in The Companies (Mediation and Conciliation) Rules, 2016
30. Matters not to be referred to the mediation or conciliation.
- The following matters shall not be referred to mediation or conciliation, namely :-(a)the matters relating to proceedings in respect of inspection or investigation under Chapter XIV of the Act; or the matters which relate to defaults or offences for which applications for compounding have been made by one or more parties.(b)cases involving serious and specific allegations of fraud, fabrication of documents forgery, impersonation, coercion etc.(c)cases involving prosecution for criminal and non-compoundable offences.(d)cases which involve public interest or interest of numerous persons who are not parties before the Central Government or the Tribunal or the Appellate Tribunal as the case may be.Form MDC-l[See rule 3(3) of the Companies (Mediation and Conciliation) Rules, 2016]Application for Empanelment of Mediator or Conciliator on the PanelToThe Regional Director ________I ........................................................... S/o or D/o or W/o*.......................... resident of .................................... (address) am hereby pleased to offer my services as Mediator or Conciliator so as to take up any assignment or matters referred by the Central Government at the places furnished hereunder:
