Report No. 77

8.13. Experimental basis.-

As mentioned earlier,1 the setting up of the conciliation boards would have to be done only on experimental basis in certain areas. If it is found that the conciliation boards have proved a useful agency in relieving the workload of courts and the experience in other respects is also happy, we might extend the system to more areas. In case, however, our experience is to the contrary, we may do away with conciliation boards even in those areas where they are set up on an experimental basis.

1. Para. 8.10, supra.