Report No. 154

10. Trial of cases.-

(1) The Nyaya Panchayat shall try all the civil disputes specified in section 15 and the offences specified in section 26:

Provided that in respect of the category of disputes specified in items (9) and (10) of section 15 and items (6), (7) and (8) of section 26, as far as practicable, a Mandal Mahila Nyayadhyaksha shall conduct the proceedings of the Nyaya Panchayat:

Provided further that in respect of offences specified in section 26 punishable with imprisonment, the Nyaya Panchayat shall be assisted by the Nyayapalaka in the trial and shall be advised by him in reaching the findings:

Provided also that where the Nyaya Panchayat is of the opinion that in a civil dispute the assistance and advice of the Nyayapalaka is required in the interests of justice, the Nyayapal shall, as the request of the Nyaya Panchayat render such, assistance and advise the Nyaya Panchayat suitably.

(2) The Nyaya Panchayat shall be provided with one junior clerk with knowledge of typewriting and one attender.