Section 52 in The Chhattisgarh Gram Nyayalaya Rules, 2001
52. Notification of member.
(1)The Janpad Panchayat shall nominate members who possess the qualification prescribed under Section 6 of the Act. The nomination so made shall be communicated to the State Government. Nominations so received shall be examined and if found to have been properly made, of persons qualified to be so nominated, its approval shall be communicated to the concerning Janpad Panchayat. The Chief Executive Officer shall thereafter convey a meeting as provided in Rule 53.(2)In case, the Janpad Panchayat fails to nominate the members under Section 5 of the Act, the State Government shall nominate the members of Gram Nyayalaya out of the panel of names which shall not exceed three times the number of vacancies sent by the Collector in consultation with District and Sessions Judges.(3)A meeting shall be held by the Chief Executive Officer by giving a notice of seven days in advance to all members of Janpad Panchayat for nomination of the members of the Gram Nyayalaya. Any of the members present in the meeting shall propose the name of the member to be nominated under Sections 5 and 6 of the Act for the Gram Nyayalaya and that proposal shall be seconded by all the members present in the meeting. If there is no consent to the names for nominating the members present in the meeting then it will be mentioned in the minutes book and such member shall not be nominated.(4)If the State Government is satisfied that the proceeding relating to the nomination of members in the Janpad Panchayat contravenes the provisions by Sections 5, 6 and 7 of the Act or the proceeding is found unlawful or to be Vitiated by other reasonable ground then the Government or the officer authorised by it may set-aside the nomination proceeding and may pass suitable order.
