Section 21(3) in The Companies (Mediation and Conciliation) Rules, 2016
(3)The parties shall maintain confidentiality in respect of events that transpired during the mediation and conciliation and shall not rely on or introduce the said information in other proceedings as to -(i)views expressed by a party in the course of the mediation or conciliation proceedings ;(ii)documents obtained during the mediation or conciliation which were expressly required to be treated as confidential or other notes, drafts or information given by the parties or the mediator or conciliator.(iii)proposals made or views expressed by the mediator or conciliator ;(iv)admission made by a party in the course of mediation or conciliation proceedings.
