Section 6 in The U.P. Civil Procedure Mediation Rules, 2009
6. Disqualification of persons. -
The following persons shall be deemed to be disqualified for being empanelled as mediators :-(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 arc 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' proceedings or charges relating to moral turpitude have been initiated by the appropriate Disciplinary Authority', which arc pending or have resulted in a punishment:(v)any person who is interested or connected with the subject-matter of dispute or is related to any one of the parties or to those who represent them, unless such objection is waived by all the parties in writing;(vi)any legal practitioner who has or is appearing for any of the parties in the suit or in any other suit or proceedings; and(vii)such other categories of persons as may be notified by the High Court.
