Section 3(4) in Alternative Dispute Resolution and Mediation Rules, 2017
(4)The words 'Judicial Settlement' and 'Mediation' in Clauses (c) and (d) of Section 89(2) of the Code shall have to be interchanged to read as under:(i)(c)for mediation, the Court shall refer the same to a suitable institution or person and such institution or person shall be deemed to be a Lok Adalat and all the provisions of the Legal Services Authorities Act, 1987 (39 of 1987) shall apply as if the dispute were referred to a Lok Adalat under the provisions of that Act;(ii)(d)for Judicial Settlement, the Court shall effect a compromise between the parties and shall follow such procedure as may be prescribed.
