Section 18F in Chandigarh Arbitration Centre (Arbitration Proceedings) Rules, 2014
18F. Reference to Med-Arb.
- Parties to an arbitration agreement may, at any time before the commencement of the arbitration proceedings or while the arbitration proceedings are in progress, opt for mediation, and request the Arbitral Tribunal to put the arbitration proceedings on hold to enable the parties to resolve their disputes amicably.(2)The parties should convey their request to the Arbitral Tribunal, or if the arbitral tribunal is not in session, to the coordinator.(3)The Arbitral Tribunal shall accept the request of the parties and keep in abeyance the arbitration proceedings, relegating the parties to Med-Arb.(4)The Mediators on the panel of the Chandigarh Mediation Centre shall be deemed to be the mediators for the purpose of the reference to Med-Arb. The parties shall have liberty to appoint the mediator of their choice and proceed with the mediation proceedings expeditiously.(5)The mediation proceedings shall be conducted in accordance with the mediation rules of the Chandigarh Mediation Centre, which shall be deemed to have been incorporated herein and as an integral part of these rules. The proceedings before the mediators shall remain confidential and shall not be brought on record in the arbitration proceedings, should the mediation fail.
