Gram Nyayalayas Act, 2008

[ACT NO. 4 OF 2009 [7th January, 2009.]

Contents
Sections	Particulars
	Preamble
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
Chapter II	Gram Nyayalaya
3	Establishment of Gram Nyayalayas
4	Headquarters of Gram Nyayalaya
5	Appointment of NyayadhikarI
6	Qualifications for appointment of NyayadhikarI
7	Salary, allowances and other terms and conditions of service of Nyayadhikari
8	Nyayadhikari not to preside over proceedings in which he is interested
9	Nyayadhikari to hold mobile courts and conduct proceedings in villages
10	Seal of Gram Nyayalaya
Chapter III	Jurisdiction, Powers and Authority of Gram Nyayalaya
11	Jurisdiction of Gram Nyayalaya
12	Criminal jurisdiction
13	Civil jurisdiction
14	Power to amend Schedules
15	Limitation
16	Transfer of pending proceedings
17	Duties of ministerial officers
Chapter IV	Procedure in Criminal Cases
18	Overriding effect of Act in criminal trial
19	Gram Nyayalaya to follow summary trial procedure
20	Plea bargaining before Gram Nyayalaya
21	Conduct of cases in Gram Nyayalaya and legal aid to parties
22	Pronouncement of judgment
Chapter V	Procedure in Civil Cases
23	Overriding effect of Act in civil proceedings
24	Special procedure in civil disputes
25	Execution of decrees and orders of Gram Nyayalaya
26	Duty of Gram Nyayalaya to make efforts for conciliation and settlement of civil disputes
27	Appointment of Conciliators
28	Transfer of civil disputes
Chapter VI	Procedure Generally
29	Proceedings to be in the official language of the State
30	Application of Indian Evidence Act, 1872
31	Record of oral evidence
32	Evidence of formal character on affidavit
Chapter VII	Appeal
33	Appeal in criminal cases
34	Appeal in civil cases
Chapter VIII	Miscellaneous
35	Assistance of police to Gram Nyayalayas
36	Nyayadhikaris and employees, etc., to be public servants
37	Inspection of Gram Nyaya-layas
38	Power to remove difficulties
39	Power of High Court to make rules
40	Power of State Government to make rules
Schedules	First Schedule (See Sections 12 and 14)
	Second Schedule (See Sections 13 and 14)

An Act to provide for the establishment of Gram Nyayalayas at the grass roots level for the purposes of providing access to justice to the citizens at their doorsteps and to ensure that opportunities for securing justice are not denied to any citizen by reason of social, economic or other disabilities and for matters connected therewith or incidental thereto.

BE it enacted by Parliament in the Fifty-ninth Year of the Republic of India as follows:-