- A mediator can be removed from the panel of mediators by the Chairperson, District Legal Services Authority at any time during the initial term of 3 years by recording reasons on any of the following grounds:a. mis-conductb. violation of any of the ethics or code of conduct for mediatorc. punishment awarded by the appropriate disciplinary authorityd. having become a person of unsound minde. convicted by a criminal court for an offence of moral turpitude, corruption, cheating, misappropriation of funds, forgery etc.f. Mediators whose names have been removed from the Panel for Mediators would have no right to claim compensation or damages; nor would they be entitled to seek reinstatement of their names on the panel of Mediators.However, a mediator can be removed from the panel of mediators as well as his/her accreditation can be cancelled by the Executive Chairman, Punjab State Legal Services Authority, at any time by recording reasons.Chapter-2 Code of Conduct for Mediators
