Section 48 in Jammu and Kashmir Panchayati Raj Act, 1989
48. Composition of Panchayati Adalats.
(1)There shall be a Panchayati Adalat for every halqa.(2)The Panchayati Adalat shall comprise five members who shall be nominated by the prescribed authority out of the panel prepared and recommended by the halqa Panchayat out of its electorate :Provided that no person shall be so recommended unless he -(i)is literate ;(ii)has attained the age of 30 years ;(iii)is not a Sarpanch, Naib-Sarpanch or a Panch ;(iv)is not under the employment of the Government or any local body or corporation.(3)The term of member of the Panchayati Adalat shall be five years from the date of nomination.(4)Three members of the Panchayati Adalat, shall form the quorum.(5)If any vacancy arises in the Panchayati Adalat, it shall be filled up in the same manner as prescribed under sub-section (2) and the member so nominated shall serve for the residue of term of his predecessor.
