Section 17 in Alternative Dispute Resolution and Mediation Rules, 2017
17. Cancellation of appointment.
- Upon information furnished by the mediator under Rule 16 or upon any other information received from the parties or other persons, if the Coordinator of the Mediation Centre, is satisfied, that the said information has raised a justifiable doubt as to the mediator's independence or impartiality, the Coordinator may withdraw/cancel the appointment and replace him by another mediator.
