Section 11 in Madhya Pradesh Mediation Rules, 2016
11. Withdrawal of appointment.
- Upon information furnished by the mediator under Rule 9 or upon any other information received from the parties or other persons, if the Court, in which the suit or proceeding is pending or the coordinator of the Mediation Centre, is satisfied, that the said information has raised a reasonable doubt as to the mediator's independence or impartiality, he may withdraw the appointment and appoint another mediator.
