Section 16 in Alternative Dispute Resolution and Mediation Rules, 2017
16. Duty of mediator to disclose certain facts.
(1)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.(2)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 Sub Rule (1).
