23. Confidentiality, disclosure and inadmissibility of information.
- Any information whether oral or documentary received by the Mediator during the process of Mediation is confidential and the Mediator shall not part with that information to anyone or before any authority. Similarly the proposals or admissions made by any party during the process of Mediation shall also be confidential. Mediation proceedings shall not be recorded through any audio, video or mechanical process.
