Section 339 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
339. 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 are 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 give an appearance of partiality of bias;(7)Avoid, while communicating with the parties, any impropriety or which might seek an appearance of partiality of bias;(8)Be faithful to the relationship of trust and confidentiality imposed in the Office of mediator;(9)Conduct all proceedings related to the resolutions of a 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 relies upon the ability of parties to reach a voluntary, undisclosed agreement;(11)Maintain the reasonable expectations of the parties as to confidentiality.(12)Refrain from promises or guarantees of results.
