Section 59 in Jammu and Kashmir Arbitration and Conciliation Act, 1997
59. Termination of conciliation proceedings.
- The conciliation proceedings shall be terminated-(a)by the signing of the settlement agreement by the parties, on the date of the agreement;or(b)by a written declaration of the conciliator, after consultation with the parties, to the effect that further efforts at conciliation are no longer justified, on the date of the declaration;or(c)by a written declaration of the parties addressed to the conciliator to the effect that the conciliation proceedings are terminated on the date of declaration;or(d)by a written declaration of a party to the other party and the conciliator, if appointed to the effect that the conciliation proceedings are terminated, on the date of the declaration.
