Section 5 in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996
5. Constitution of Gram Nyayalaya.
(1)Every Gram Nyayalaya shall consist of seven members to be nominated by the Janpad Panchayat unanimously out of whom one shall be a law knowing person and in case the Janpad Panchayat fails to nominate any member unanimously within sixty days from the date of establishment of Gram Nyayalaya under Section 4, or from the date of occurrence of any vacancy, as the case may be, the State Government shall nominate such member.(2)One seat each shall be reserved for persons belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes :Provided that if no candidate belonging to any of these categories is available then the seat reserved for that category shall stand de-reserved.(3)One seat shall be reserved for women and shall be allotted by rotation to different categories.
