50. Panchayati Adalat and trial in a suit or proceeding.
(1)The Sarpanch shall for the trial of every [suit, criminal case or proceeding,] form a bench of five panches from the panel of Circle Panchayat to constitute a Panchayati Adalat for the purposes of the trial of that suit or proceeding, in the manner prescribed.(2)Notwithstanding anything contained in this section, the Chief Commissioner may prescribe the constitution of special benches for determining any dispute arising between any parties or Gaon Sabhas of different circles or for any other purpose.
