Section 13 in Alternative Dispute Resolution and Mediation Rules, 2017
13. Disqualification of persons.
- The following persons shall be deemed to be disqualified for being empanelled as mediator:(i)any person who has been adjudged as insolvent or is declared of Unsound mind.(ii)or any person against whom criminal charges involving moral turpitude are framed by a Criminal Court and are pending; or(iii)any person who has been convicted by a Criminal Court for any offence involving moral turpitude;(iv)any person against whom disciplinary proceeding or charges relating to moral turpitude have been initiated by the appropriate disciplinary authority which are pending or have resulted in a punishment;(v)such other categories of persons as may be notified by the High Court.
