Section 3 in The Chhattisgarh Gram Nyayalaya Rules, 2001
3. Procedure for filing application.
(1)An application or plaint, to the Gram Nyayalaya, shall be presented by the applicant in Form-I alongwith documents and list of witnesses with their proposed statement in brief which he proposes to rely, in person or by a duly authorised Legal Aid Officer of the district to the Nyayalaya Sahayak or any other person authorised in writing by the Nyayalaya Sahayak to receive the same or be sent by registered post with acknowledgement due addressed to the Nyayalaya Sahayak.(2)The application or plaint under sub-rule (1) shall be presented in triplicate.(3)Where the number of non-applicants is more than one, as many extra copies of the application/plaint as there are non-applicants shall be furnished by the applicant:Provided that where the number of non-applicants is more than five, the Secretary may permit the applicant to file the extra copies of the application/ plaint at the time of issue of notice to the non-applicants.(4)The applicant may attach to and present with his application/ plaint a receipt slip in Form-II which shall be signed by the Nyayalaya Sahayak or any person receiving the application/plaint on behalf of the Nyayalaya Sahayak in acknowledgement of the application/plaint.
