Section 2(d) in The U.P. Civil Procedure Alternative Dispute Resolution Rules, 2009
(d)"Settlement by Conciliation" means the process by which a conciliator who is appointed by parties or by the Court, as the case may be, conciliates the disputes between the parties to the suit by the application of the provisions of the Arbitration and Conciliation Act, 1996 (Act No. 26 of 1996) in so far as they relate to conciliation, and in particular in exercise of his powers under Sections 67 and 73 of that Act, by making proposals for a settlement of the dispute and by formulation or reformulating the terms of a possible settlement, and has a greater role than a mediator.
