Section 318 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
318. Venue for conducting mediation:
- The mediator shall conduct the mediation at one or other of the following places:(i)Venue of the Lok Adalat or permanent Lok Adalat.(ii)Any place identified by the District Judge within the Court precincts for the purpose of conducting mediation.(iii)Any place identified by the Bar Association or State Bar Council for the purpose of mediation, within the premises of the Bar Association or State Bar Council, as the case may be.(iv)Any other place as may be agreed upon by the parties subject to the approval of the Court.
