Section 18 in Alternative Dispute Resolution and Mediation Rules, 2017
18. Removal or deletion from panel.
- A person whose name is placed in the panel referred to in Rule 11 may be removed or his name be deleted from the said panel, by the Board of Governors High Court Mediation Centre. If:(i)he resigns or withdraws his name from the panel for any reason,(ii)he is declared insolvent or is declared of unsound mind;(iii)he is a person against whom criminal charges involving moral turpitude are framed by a criminal court and are pending;(iv)he is a person who has been convicted by a criminal court for any offence involving moral turpitude;(v)he is a person against whom disciplinary proceedings on charges relating to moral turpitude have been initiated by appropriate disciplinary authority which are pending or have resulted in a punishment;(vi)he exhibits or displays conduct, during the continuance of the mediation proceedings, which is unbecoming of a mediator;(vii)upon receipt of information, if it is satisfied, after conducting such inquiry as it deems fit, is of the view, that it is not possible or desirable to continue the name of that person in the panel;Provided that, before removing or deleting his name, under clauses (vi) and(vii), the Board of Governors High Court Mediation Centre may hear the mediator whose name is proposed to be removed or deleted from the panel and pass a reasoned order.
