Section 28(5) in Madhya Pradesh Mediation Rules, 2016
(5)The mediator must avoid mediating in cases where they have direct personal, professional or financial interest in the outcome of the dispute. If the mediator has any indirect interest, he is bound to disclose to the parties such indirect interest at the earliest opportunity and he shall not meditate in the case unless the parties specifically agree to accept him as mediator, despite such indirect interest.
