Section 32 in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996
32. Power to make rules.
(1)The State Government may make rules for all matters for which provision is expedient for the purpose of giving effect to the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely :-(a)conduct and distribution of business and procedure before a Gram Nyayalaya;(b)other matters which in the opinion of the State Government are necessary for the proper and efficient conduct of proceedings before a Gram Nyayalaya;(c)honorarium, travelling allowance and daily allowance to be paid to the person giving legal advice to the Gram Nyayalaya.
