Section 21(3) in Madhya Pradesh Mediation Rules, 2016
(3)Parties shall maintain confidentiality in respect of events that transpired during the mediation and shall not rely on or introduce the said information in any proceeding as to-(i)views expressed by a party in the course of the mediation proceeding;(ii)documents produced during the mediation which were expressly required to be treated as confidential or other notes or drafts or information given by the parties to the mediators.(iii)proposal made or views expressed by the mediator.(iv)admission made by a party in the. course of mediation proceeding.(v)the fact that a party had or had not indicated willingness to accept a proposal.
