Section 14 in Alternative Dispute Resolution and Mediation Rules, 2017
14. Venue for conducting mediation.
- Mediation proceedings shall be conducted at one or other of the following places:(i)Mediation Centre;(ii)Venue of the Lok Adalat or Permanent Lok Adalat;(iii)Any place identified by the High Court;(iv)Any place identified by the District Judge with the approval of the High Court within the Court precincts;(V)Any other place as may be agreed upon by the parties subject to approval of the Court.
