| Contents |
|
|
The Mediation Act, 2023 |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1. |
Short title, extent and commencement |
| Chapter II |
Requirement as to Permit |
| 2. |
Application |
| 3. |
Definitions |
| Chapter III |
Mediation |
| 4. |
Mediation agreement |
| 5. |
Pre-litigation mediation |
| 6. |
Disputes or matters not fit for mediation |
| 7. |
Power of court or tribunal to refer parties to mediation |
| Chapter IV |
Mediators |
| 8. |
Appointment of mediators |
| 9. |
Preference of parties |
| 10. |
Conflict of interest and disclosure |
| 11. |
Termination of mandate of mediator |
| 12. |
Replacement of mediator |
| Chapter V |
Mediation Proceedings |
| 13. |
Territorial jurisdiction to undertake mediation |
| 14. |
Commencement of mediation |
| 15. |
Conduct of mediation |
| 16. |
Role of mediator |
| 17. |
Role of mediator in other proceedings |
| 18. |
Time-limit for completion of mediation |
| 19. |
Mediated settlement agreement |
| 20. |
Registration of mediated settlement agreement |
| 21. |
Non-settlement report |
| 22. |
Confidentiality |
| 23. |
Admissibility and privilege against disclosure |
| 24. |
Termination of mediation |
| 25. |
Cost of mediation |
| 26. |
Proceedings of Lok Adalat and Permanent Lok Adalat not to be affected |
| Chapter VI |
Enforcement of Mediated Settlement Agreement |
| 27. |
Enforcement of mediated settlement agreement |
| 28. |
Challenge to mediated settlement agreement |
| 29. |
Limitation |
| Chapter VII |
Online Mediation |
| 30. |
Online mediation |
| Chapter VIII |
Mediation Council of India |
| 31. |
Establishment and incorporation of Mediation Council |
| 32. |
Composition of Council |
| 33. |
Vacancies, etc., not to invalidate proceedings of Council |
| 34. |
Resignation |
| 35. |
Removal |
| 36. |
Appointment of experts and constitution of Committees |
| 37. |
Secretariat and Chief Executive Officer of Council |
| 38. |
Duties and functions of Council |
| 39. |
Monitoring and reporting |
| Chapter IX |
Mediation Service Providers and Mediation Institutes |
| 40. |
Mediation service provider |
| 41. |
Functions of mediation service providers |
| 42. |
Mediation institutes |
| Chapter X |
Community Mediation |
| 43. |
Community mediation |
| 44. |
Procedure for community mediation |
| Chapter XI |
Miscellaneous |
| 45. |
Mediation Fund |
| 46. |
Accounts and audit |
| 47. |
Power of Central Government to issue directions |
| 48. |
Power to frame schemes or guidelines |
| 49. |
Mediated settlement agreement where Government or its, agency, etc., is a party |
| 50. |
Protection of action taken in good faith |
| 51. |
Power to make rules |
| 52. |
Power to make regulations |
| 53. |
Laying |
| 54. |
Power to remove difficulties |
| 55. |
Provisions of Act to have overriding effect on mediation or conciliation contained in other laws |
| 56. |
Act not to apply to pending proceedings |
| 57. |
Transitory provision |
| 58. |
Amendment of Act 9 of 1872 |
| 59. |
Amendment of Act 5 of 1908 |
| 60. |
Amendment of 39 of 1987 |
| 61. |
Amendment of 26 of 1996 |
| 62. |
Amendment of 27 of 2006 |
| 63. |
Amendment of 18 of 2013 |
| 64. |
Amendment of 4 of 2016 |
| 65. |
Amendment of 35 of 2019 |
| The Schedules |
|
|
First Schedule |
|
Second Schedule |
|
Third Schedule |
|
Fourth Schedule |
|
Fifth Schedule |
|
Sixth Schedule |
|
Seventh Schedule |
|
Eighth Schedule |
|
Ninth Schedule |
|
Tenth Schedule |
