Report No. 154
28. Hearing and decisions.-
(1) The hearing shall be on a day-to-day basis and the case shall be disposed of within a period of six weeks. After the enquiry is completed, the members of the Nyaya Panchayat shall discuss among themselves and pronounce the decision within a week of the last date of hearing. The order shall be signed by all the members present. Where the decision is by majority of the members present that fact shall be noted in the order itself and the dissenting members also shall record their reasons for the dissent in the order.
(2) The order shall contain the number of the case, the names of the parties, the particulars of the claim, the points in issue, the substance of evidence adduced on either side, if any, the findings reached by the Nyaya Panchayat and the reasons therefore. The order shall be written and pronounced either by the Nyayadhyaksha or by a member authorised by him. A copy of the order shall be delivered to both the parties as quickly as possible free of cost with the seal of the Nyaya Panchayat.
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