Section 77 — Duty of mediator to disclose certain facts.

Duty of mediator to disclose certain facts.—It shall be the duty of the mediator to disclose— (a) any personal, professional or financial interest in the outcome of the consumer dispute; (b) the circumstances which may give rise to a justifiable doubt as to his independence or impartiality; and (c) such other facts as may be specified by regulations.

Official Hindi (PDF) ↗

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