Section 31(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(1)Notwithstanding anything contained in the Criminal Procedure Code, 1973 (2 of 1974), every case instituted under this Act shall be instituted before the Pradhan, or in his absence before Up-Pradhan, of the Gram Panchayat of the Sabha area in which the offence was committed.
