16. Mediator not bound by Indian Evidence Act, 1872 or Code of Civil Procedure, 1908.
- The Mediator shall not be bound by the Code of Civil Procedure, 1908 or the Indian Evidence Act, 1872, but shall be guided by the principles of equity, justice and good conscience, having regard to the rights and obligations of the parties, usages of trade, if any, and the circumstances of the dispute(s).
