Section 310(e) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(e)(i)Where all the parties opt and agree for conciliation, they shall apply to the Courts within thirty days of the direction under clause (b) of Rule 307 and the Court shall, within thirty days of the application refer the matter to conciliation and thereafter the provisions of the Arbitration and Conciliation Act, 1996 (26 of 1996) which are applicable after the stage of making of the reference to conciliation under that Act, shall apply, as if the proceedings were referred for settlement by way of conciliation under the provisions of that Act;(ii)Where all the parties opt and agree for mediation, they shall apply to the court, within thirty days of the direction under clause (b) of Rule and the Court shall, within thirty days of the application, refer the matter to mediation and then the Mediation Rules, 2005 in Part II shall apply.
