Section 332 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
332. Confidentiality disclosure and inadmissibility of information:
(1)When a mediator receives confidential information concerning the dispute from any party, he shall disclose the substance of that information to the other party, if permitted in writing by the first party.(2)When a party gives information to the mediator subject to a specific condition that it be kept confidential, the mediator shall not disclose that information to the other party, nor shall the mediator voluntarily divulge any information regarding the documents or what is conveyed to him orally as to what transpired during the mediation.(3)Receipt or perusal, or preparation of records, reports or other documents by the mediator, receipt of information orally by the mediator while serving in that capacity, shall be confident and the mediator shall not be compelled to divulge information regarding the documents nor in regard to the oral information nor as to what transpired during the mediation.(4)Parties shall maintain confidentiality in respect of events that transpired during mediation and shall not rely on or introduce the said information in any other proceedings as to:(a)Views expressed by a party in the course of the mediation proceedings.(b)Documents obtained during the mediation which were expressly required to be treated as confidential or other notes, drafts or information given by parties or mediators.(c)Proposals made or views expressed by the mediator;(d)Admission made by a party in the course of mediation proceedings;(e)The fact that a party had or had not indicated willingness to accept a proposal;(5)There shall be no stenographic or audio or video recording of the mediation proceedings.
