Section 310(g) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(g)(i)Where none of the parties apply for reference either to arbitration, or Lok Adalat, or judicial statement, or for conciliation or mediation, within thirty days of the direction under clause (b) of Rule 307, the Court shall, within a further period of thirty days, issue notices to the parties or their representatives fixing the matter for hearing on the question of making a reference either to conciliation or mediation.(ii)After hearing the parties or their representatives on the day so fixed, the Court shall, if there exist elements of a settlement which may be acceptable to the parties and there is a relationship between the parties which has to be preserved, refer the matter to conciliation or mediation. In case the dispute is referred to Conciliation, the provisions of the Arbitration and Conciliation Act, 1996 which are applicable after the stage of making of the reference to Conciliation under that Act shall and in case the dispute is referred to mediation, the provisions of the Civil Procedure - Mediation Rules, 2005, shall apply.
