Report No. 154

16. Certain disputes not to be tried by Nyaya Panchayat.-

(1) The Nyaya Panchayat shall not have jurisdiction to take cognizance of the following disputes, namely:-

(i) a dispute by or against the State or Central Government or a local body, or a public servant for acts done in his official capacity;

(ii) a dispute by or against a minor or a person of unsound mind;

(iii) a dispute for a balance of partnership account, unless the balance has been struck by the parties or their agents.