Section 8 in High Court Civil Procedure Mediation Rules, 2007
8. Duty of mediator to disclose certain facts.
(a)When a person is approached in connection with his possible appointment as a mediator, the person shall disclose in writing to the parties, 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 continuance 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).
