Section 49(4) in The Chhattisgarh Gram Nyayalaya Rules, 2001
(4)If a party to a suit or a criminal proceeding before a Gram Nyayalaya objects to any member thereof on the ground that he is directly and personally interested in the suit or proceedings and the member does not thereupon withdraw from the Gram Nyayalaya, the grounds of objection and the reason for the continuance of the member shall be recorded.
