Section 18F(5) in Chandigarh Arbitration Centre (Arbitration Proceedings) Rules, 2014
(5)The mediation proceedings shall be conducted in accordance with the mediation rules of the Chandigarh Mediation Centre, which shall be deemed to have been incorporated herein and as an integral part of these rules. The proceedings before the mediators shall remain confidential and shall not be brought on record in the arbitration proceedings, should the mediation fail.
