Section 328 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
328. Role of mediator:
- The mediator shall attempt to facilitate voluntary resolution of the dispute by the parties, and communicate the view of each party to the other, assist them in identifying issues, reducing misunderstandings, clarifying priorities, exploring areas of compromise and generating options in and attempt to solve the dispute, emphasizing that it is the responsibility of the parties to take decision which affects them; he shall not impose any terms of settlement on the parties.
