The Arbitration and Conciliation Act, 1996

80. Role of conciliator in other proceedings.

Unless otherwise agreed by the parties,-

a.   the conciliator shall not act as an arbitrator or as a representative or counsel of a party in any arbitral or judicial proceeding in respect of a dispute that is the subject of the conciliation proceedings;

b.   the conciliator shall not be presented by the panics as a witness in any arbitral or judicial proceedings.