Section 6(e) in High Court Civil Procedure Alternative Dispute Resolution Rules, 2007
(e)(i)Where all the parties opt and agree for concilation, they shall apply to the Court, within thirty days of the direction under clause (b) of Rule 3 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 3 and the Court shall within thirty days of the application, refer the matter to mediation and then the Mediation Rules, 2007 in Part II shall apply.
