Section 2 in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996
2. Definitions.
- In this Act, unless the context otherwise requires :-(a)"Circle" means a circle constituted under Section 3 of this Act;(b)"District judge" means the District Judge of the Principal Civil Court of original jurisdiction appointed in the civil district within which a Gram Nyayalaya is situated and shall include an Additional Judge to the Court of District Judge;(c)"Gram Panchayat" means a Gram Panchayat established under sub-section (1) of Section 10 of the Chhattisgarh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994);(d)"Collector" means the Collector of the District;(e)"Member" means a Member of Gram Nyayalaya;(f)"Gram Nyayalaya" means the Gram Nyayalaya established for a circle under Section 4;(g)"Pradhan" means the Chairperson of a Gram Nyayalaya;(h)"Sessions Judge" means the Judge appointed to the Court of Session for a Session division within which a Gram Nyayalaya is situate and shall include an Additional Sessions Judge appointed to the Court of Session;(i)"Law knowing person" means either a Law Graduate or a person having some elementary knowledge or experience in legal matters;(j)Words and phrases used in this Act, but not defined herein specifically, shall have the same meaning as is assigned to them in the Chhattisgarh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994).
