recuse

transitive verb | \ ri-ˈkyüz \ | re·cuse
  1. : to challenge or object to (as a judge) as having prejudice or a conflict of interest

  1. : to disqualify (as oneself or another judge or official) for a proceeding by a judicial act because of prejudice or conflict of interest an order recusing the district attorney from any proceeding may be appealed by the district attorney or the Attorney General —California Penal Code