Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 7 in The Companies (Mediation and Conciliation) Rules, 2016 7. Deletion from the Panel. - The Regional Director may by recording reasons in writing and after giving him an opportunity of being heard, remove any person from the Panel.
