Report No. 114

4.6. Composition of Panchayat Court for specific cases.-

Whenever a dispute is brought to the Panchayat Judges having his head quarters at Taluka/Tehsil level, he would first proceed to select two from the panel of laymen drawn up as aforementioned, keeping in view the fact that their inhabitant must be as far away as possible from the geographical location of the dispute. The Panchayat Judge and the two members of the panel will constitute a Nyaya Panchayat for the disputes. This constitution of Nyaya Panchayat will have legal expertise and people's participation and would avoid caste, communal, or political contaminations.