Section 21 in The Alternative Disputes Resolution Rules, 2004 and the Mediation Rules
21. Immunity. - No mediator shall be held liable for anything bona fide done or omitted to be done by him during the mediation proceedings for civil or criminal action nor shall he be summoned by any party to the suit to appear in a Court of law to testily in regard to information received by him or action taken by him or in respect of drafts of records prepared by him or shown to him during the mediation proceeding.
