Section 65 in The Chhattisgarh Gram Nyayalaya Rules, 2001
65. Issue of summons or notices.
- Every summons or notice issued by the Gram Nyayalaya shall be in Form-VIII and shall be signed by the Nyayalaya Sahayak with the seal of the Gram Nyayalaya. It shall specify the time, date, place at which the person is required to attend and also whether his attendance is required as an accused, defendant, non-applicant or witness. It shall specify whether it is for the purpose of giving evidence or to produce a document or for any other purpose.
