Section 13(2) in Chandigarh Arbitration Centre (Arbitration Proceedings) Rules, 2014
(2)The parties are free to opt for either mediation or conciliation even during the pendency of the proceedings before the Arbitral Tribunal. In such an event, the matter, with consent of the parties, may be referred to the Mediation and Conciliation Centre, Punjab and Haryana High Court, Chandigarh.
