Section 19 in Gujarat Compulsory Primary Education Act, 1961
19. Courts competent to try offences under sections 14 and 17.
(1)For the purpose of taking cognizance of an offence under section 14 or section 17,-(a)if the accused resides in a town or village where a, judicial Magistrate holds his court, the court of such Magistrate;(b)if the accused resides within the limits of the jurisdiction of a nyaya panchayat which has been empowered to take cognizance of and try such offence under clause (d) of section 75 read with sub-sections (3) and (5) of section 64 of the Bombay Village Panchayats Act, 1958 (Bombay Ill of 1959), such nyaya panchayat; and(c)if the accused resides else where, the primary schools panchayat constituted under section 24 within the limits of the jurisdiction of which the accused resides(d)shall be the court competent to take cognizance of such offence.(2)A court of a Judicial Magistrate taking cognizance of any offence under clause (a) of sub-section (1) shall try the case summarily in the manner v of provided in section 263 of the Code of Criminal Procedure, 1898 (V of 1898).
