Section 317 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
317. Disqualifications of persons:
- The following persons shall be deemed to be disqualified for being empanelled as mediators:(i)any person who has been adjudged as insolvent or is declared of unsound mind.(ii)or any person against whom criminal charges involving moral turpitude are framed by a criminal Court and are pending, or(iii)any person who has been convicted by a criminal Court for any offence involving mortal turpitude;(iv)any person against whom disciplinary proceedings or charges relating to moral turpitude have been initiated by the appropriate disciplinary authority which are pending or have resulted in a punishment.(v)any person who is interested or connected with the subject-matter of dispute or is related to any one of the parties or to those who represent them, unless such objection is waived by all the parties in writing.(vi)any legal practitioner who has or is appearing for any of the parties in the suit or in any other suit or proceedings.(vii)such other categories of persons as may be notified by the High Court.
