Section 110 in Jammu and Kashmir Panchayati Raj Rules, 1996
110. Procedure for constitution of Panchayati Adalat.
(1)After the constitution of a Panchayat, the Halqa Panchayat shall prepare and recommend a panel of not more than seven (7) persons out of its electorate to the Director, Rural Development within 15 days of the first meeting of the Panchayat :[Provided that for the conduct of the elections for the first time after constitution of the Panchayat the Halqa Panchayat shall prepare and recommend a panel of not more than seven persons out of its electorate to the Director, Rural Development within a reasonable time of first meeting of Panchayat.] [Substituted by SRO-49 dated 22-1-2002.](2)The Director, Rural Development shall nominate five members out of the panel within fifteen days from the date of receipt of such panel.(3)The members of Panchayati Adalat, so nomination by the Director, Rural Development shall be notified.(4)The Block Development Officer concerned shall be the Presiding Officer for conducting the election of Chairman of Panchayati Adalat within the area.
