Section 37 in The Himachal Pradesh Panchayati Raj Act, 1994
37. Return of complaints.
- If, at any time, it appears to a Gram Panchayat,-(a)that it has no jurisdiction to try any case before it; or(b)that the offence is one for which it cannot award adequate punishment; or(c)that the case is of such a nature or complexity that it should be tried by a regular court,it shall return the complaint to the complainant directing him to file it before the Magistrate having jurisdiction to try such case.
