Section 18 in The Companies (Mediation and Conciliation) Rules, 2016
18. Parties alone responsible for taking decision.
- The parties shall be made to understand that the mediator or conciliator facilitates in arriving a decision to resolve the dispute and that he shall not and cannot impose any settlement nor the mediator or conciliator give any assurance that the mediation or conciliation shall result in a settlement and the mediator or conciliator shall not impose any decision on the parties.
