Section 17 in The U.P. Civil Procedure Mediation Rules, 2009
17. Role of mediator. -
The mediator shall attempt to facilitate voluntary' resolution of the dispute by the panics 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 an attempt solve the dispute, emphasizing that it is the responsibility of the parties to take decision which affects them; he shall net impose any terms of settlements on the parties.
