Section 3(2) in Alternative Dispute Resolution and Mediation Rules, 2017
(2)The following categories of Suits and Cases of civil nature, which can be subjected to just exceptions or additions, are normally considered to be not suitable for Alternative Dispute Resolution process having regard to their nature :(i)representative suits. (ii) disputes relating to election to public offices.(ii)cases involving grant of authority by the court after enquiry, as for example, suits for grant of probate or letters of administration.(iv)cases involving serious and specific allegations of fraud, fabrication of documents, forgery, impersonation, coercion etc.(v)cases requiring protection of courts, as for example, claims against minors, deities and mentally challenged and suits for declaration of title against government.
