The Arbitration and Conciliation Act, 1996

76. Termination of conciliation proceedings.

The conciliation proceedings shall be terminated-

a.   by the signing of the settlement agreement by the parties, on the date of the agreement; or

b.   by a written declaration of the conciliator, after consultation with the parties, to the effect that further efforts at conciliation are no longer justified, on the date of the declaration; or

c.   by a written declaration of the parties addressed to the conciliator to the effect that the conciliation proceedings are terminated, on the date of the declaration; or

d.   by a written declaration of a party to the other party and the conciliator, if appointed, to the effect that the conciliation proceedings am terminated, on the date of the declaration.