Section 2(b) in Alternative Disputes Resolution Rules, 2003
(b)On the next date of hearing, which shall be not later than fifteen days fixed for furnishing the observations of the parties, the Court may reformulate the terms of possible settlement and direct the parties to opt for one of the modes of settlement of dispute out of Court as specified in clauses (a) to (d) of sub-section (1) of Section 89 read with Order X Rule IA in the manner stated hereunder :
