Section 24 in The Companies (Mediation and Conciliation) Rules, 2016
24. Communication between mediator or conciliator and the Central Government or the Tribunal or the Appellate Tribunal.
- In order to preserve the confidence of parties in the Central Government or the Tribunal or the Appellate Tribunal as the case may be and the neutrality of the mediator or conciliator, there shall be no communication between the mediator or conciliator and the Central Government or the Tribunal or the Appellate Tribunal, as the case may be, in the subject matter :Provided that, if any communication between the mediator or conciliator and the Central Government or the Tribunal or the Appellate Tribunal, as the case may be, is necessary, it shall be in writing and copies of the same shall be given to the parties or the authorised representative :Provided further that communication between the mediator or conciliator and the Central Government or the Tribunal or the Appellate Tribunal, as the case may be, shall be limited to communication by the mediator or conciliator:(i)about the failure of the party to attend ;(ii)about the consent of the parties ;(iii)about his assessment that the case is not suited for settlement through the mediation or conciliation;(iv)about settlement of dispute between the parties.
