Section 62 in National Company Law Tribunal Rules, 2016
62. Recusal.
(1)For the purpose of maintaining the high standards and integrity of the Tribunal, the President or a Member of the Tribunal shall recuse himself:-(a)in any cases involving persons with whom the President or the Member has or had a personal, familial or professional relationship;(b)in any cases concerning which the President or the Member has previously been called upon in another capacity, including as advisor, representative, expert or witness; or(c)if there exists other circumstances such as to make the President or the Member's participation seem inappropriate(2)The President or any Member recusing himself may record reasons for recusal:Provided that no party to the proceedings or any other person shall have a right to know the reasons for recusal by the President or the Member in the case.Part-VI Other Procedures
