Section 50 in Jammu and Kashmir Panchayati Raj Act, 1989
50. Chairman of Panchayati Adalat.
- The members of a Panchayati Adalat shall elect any member from amongst themselves to be the Chairman of such Panchayati Adalat :Provided the if the members of a Panchayati Adalat fail to elect the Chairman within a period of thirty days from the date of nomination, the prescribed authority shall appoint one from amongst the members to be the Chairman of such Panchayati Adalat.
