Report No. 154

3. Establishment of Mandal Nayaya Panchayats.-

The Government may, for the administration of Civil and Criminal Justice, established a Mandal Nyaya Panchayat for each Mandal, by a notification with effect from such date as may be specified therein.

4. Every Nyaya Panchayat shall consist of five members, possessing the qualifications specified in section 5 who shall be nominated by the District Magistrate concerned in consultation with the District and Sessions Judge:

Provided that out of the five members to be nominated, one shall be a member belonging to Scheduled Castes or Scheduled Tribes or Backward Classes or minorities or one shall be a woman.