Section 28 in The U.P. Civil Procedure Mediation Rules, 2009
28. Ethics to be followed by mediator. -
The mediator shall :(1)Follow and observe these rules strictly and with due diligence.(2)Not carry on any activity or conduct which could reasonably be considered as conduct unbecoming of a mediator;(3)Uphold the integrity and fairness of the mediation process;(4)Ensure that the parties involved in the mediation arc fairly informed and have an adequate understanding of the procedural aspects of the process.(5)Satisfy himself/herself that he/she is qualified to undertake and complete the assignment in a professional manner;(6)Disclose any interest or relationship likely to affect impartiality or which might seek an appearance of partiality or bias;(7)Avoid, while communicating with the parties, any impropriety or appearance of impropriety;(8)Be faithful to the relationship of trust and confidentially (sic confidentiality) imposed in the office of mediator;(9)Conduct all proceedings related to the resolutions of dispute, in accordance with the applicable law;(10)Recognize that mediation is based on principles of self-determination by the parties and that mediation process relics upon the ability of parties to reach a voluntary, undisclosed agreement;(11)Maintain the reasonable expectations of the parties as to confidentially (sic confidentiality); and(12)Refrain from promises or guarantees of results.
