Section 26 in The Alternative Disputes Resolution Rules, 2004 and the Mediation Rules
26. 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 seek an appearance of partiality or bias;(7)avoid, while communicating with the parties, any impropriety or appearance of impropriety;(8)be faithful to the relationship of trust and confidentiality reposed in the office of mediator;(9)conduct all proceedings related to the resolution of a dispute, in accordance with the applicable law;(10)recognise 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.
