Section 4 in The Chhattisgarh Gram Nyayalaya Rules, 2001
4. Presentation and scrutiny of application/plaint.
(1)The Nyayalaya Sahayak shall endorse on every application/plaint the date on which it is presented and shall sign the endorsement.(2)If, on scrutiny the application/plaint is found to be in order, it shall be duly registered in Form II-A in the register for civil cases or for revenue cases as the case may be and given a serial number.(3)If the application/plaint on scrutiny, is found to be defective and the defect noticed is formal in nature, the Nyayalaya Sahayak may allow the applicant to rectify the same in his presence, and if the said defect is not formal in nature, the Nyayalaya Sahayak may allow the applicant such time to rectify the defect as he may deem fit. The time for rectification shall not be more than seven days.(4)If the applicant fails to rectify the defects within the time allowed under sub-rule (3), the Nyayalaya Sahayak may by order and for reasons to be recorded in writing decline to register the application/plaint and inform the applicant accordingly in writing.
