- The Mediator shall follow the procedure hereinafter mention, namely:(a)he/she shall fix, in consultation with the parties, a time schedule, the dates and the time of each mediation session, where all the parties have to be present;(b)each party shall, ten days before a session, provide to the mediator a brief memorandum setting forth the issues, which according to it, need to be resolved, and its position in respect of those issues and all information reasonably required for the mediator to understand the issues such memoranda shall also be mutually exchanged between the parties;(c)each party shall furnish to the mediator such other information as may be required by him in connection with the issues to be resolved.(d)The Mediator shall have the authority to adjourn proceeding; restrict admission to guests/relatives/friends accompanying the parties to the session; convene private session or joint session and assist in drafting settlement.
