Section 13(3) in The Punjab Gram Nyayalayas Rules, 2010
(3)Panel shall consist of at least one woman, one member of Panchayat and one person belonging to SC/BC Category.(iv)Qualification/Persons to be empanelled as Conciliator. - The persons having following qualifications shall be eligible to be empanelled as Conciliators :-(a)A person should be of minimum 35 years of age(b)A person should be a graduate or retired teacher from a Government recognized educational institution.(c)He should be preferably from the local area of the Gram Nyayalaya ;(d)any person who has been adjudged insolvent; oragainst whom criminal charges involving moral turpitude have been framed by a court or convicted of such offence ; oragainst whom disciplinary proceedings have been initiated by the competent authorities or who has been punished in such proceedings ; oris having any pending litigation in Gram Nyayalaya or any other Court of his own or any of his family member such as mother, father, brother, sister, son, daughter, wife etc. orSuch other categories of persons as may be notified by the District Judge shall not be empanelled as Conciliators.
