Section 7 in Alternative Dispute Resolution and Mediation Rules, 2017
7. Applicability of these Rules.
(1)The provisions of these rules may be applied, to Proceedings before the Courts, including Family Courts constituted under the Family Courts Act (66 of 1984) while dealing with matrimonial, maintenance and child custody disputes, wherever necessary, in addition to the rules framed under the Family Courts Act (66 of 1984), and, to Compoundable Criminal Cases wherever applicable.(2)Tribunals may refer cases of civil nature to any of the suitable Alternative Dispute Resolution process in accordance with the provisions of these Rules to the extent applicable or by following such procedure as they think fit.
