Section 9 in The U.P. Civil Procedure Mediation Rules, 2009
9. Duty of mediator to disclose certain facts. -
(a)When a person is approached in connection with his proposed/possible appointment as a mediator, he shall disclose in writing any circumstances likely to give rise to a justifiable doubt as to his independence or impartiality;(b)Every mediator shall, from the time of his appointment and throughout the continuances of the mediation proceedings, without delay, disclose to the parties in writing about the existence of any of the circumstances referred to in Clause (a).
