Section 3(b) in The U.P. Civil Procedure Alternative Dispute Resolution Rules, 2009
(b)At the next hearing, which shall be not later than thirty days of the receipt of responses, the Court may reformulate the term of a possible settlement and shall direct the parties to opt for one of the modes of settlement of disputes outside the Court as specified in Clauses (a) to (d) of sub-section (1) of Section 89 read with Rule 1-A of Order X, in the manner stated hereunder :
