Section 14 in The Companies (Mediation and Conciliation) Rules, 2016
14. Consequences of non-attendance of parties at sessions or meetings on due dates.
- If a party fails to attend a session or a meeting fixed by the mediator or conciliator deliberately or wilfully for two consecutive times, the mediation or conciliation shall be deemed to have failed and mediator or conciliator shall report the matter to the Central Government or the Tribunal or the Appellate Tribunal, as the case may be.
