Section 11 in The U.P. Civil Procedure Mediation Rules, 2009
11. Renewal or deletion from panel. -
A person whose name is placed in the panel referred to in Rule 4, may be removed or his name be deleted from the said panel, by the Court which empanelled him, 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 arc framed by Criminal Court and arc pending,(iv)He is a person who had 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)The Court, which empanelled, upon receipt of information, if it is satisfied, 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 Clause (vi) and (vii), the Court concerned shall hear the mediator whose name is proposed to be removed or deleted from the panel and shall pass a reasoned order which shall be given effect to after its approval by the District and Sessions Judge concerned.
