Section 63 in Jammu and Kashmir Arbitration and Conciliation Act, 1997
63. Role of conciliator in other proceedings.
- Unless otherwise agreed by parties,-(a)the conciliator shall not act as an arbitrator or as a representative or counsel of a party in any arbitral or judicial proceeding in respect of a dispute that is the subject of the conciliation proceedings;(b)the conciliator shall not be presented by the parties as a witness in any arbitral or judicial proceedings.
