Section 323 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
323. Procedure of mediation:
(a)The parties may agree on the procedure to be followed by the mediator in the conduct of the mediation proceedings(b)Where the parties do not agree on any particular procedure to be followed by the mediator, the mediator shall follow the procedure hereinafter mentioned, namely:(i)he shall fix, in consultation with the parties, a time schedule, the dates and the time of each mediation session, where all parties have to be present;(ii)he shall hold the mediation conference in accordance with the provisions of Rule 318(iii)he may conduct joint or separate meetings with the parties;(iv)each party shall, ten days before a session, provide to the mediator a brief memorandum setting forth the issues, which according to it, need to be resolved, and its position in respect to those issues and all information reasonably required for the mediator to understand the issue and such memoranda shall also be mutually exchanged between the parties;(v)each party shall furnish to the mediator, copies of pleadings or documents or such other information as may be required by him in connection with the issues to be resolved.Provided that where the mediator is of the opinion that he should look into any original document, the Court may permit him to look into the original document before such officer of the Court and on such date or time as the Court may fix.(vi)each party shall furnish to the mediator such other information as may be required by him in connection with the issued to be resolved.(c)Where there is more than one mediator, the mediator nominated by each party shall first confer with the party that nominated him and shall thereafter interact with the other mediators, with a view to resolving the disputes.
