Section 24 in The Chhattisgarh Primary Education Act, 1961
24. Courts who will try offences under the Act.
(1)In this section "Panchayat law" means a law for the time being in force for the organisation and administration of Panchayats as units of local Government in rural areas in the whole of the State or any part thereof.(2)The Courts competent to try offences under this Act shall be the following :-(a)in rural areas to which the Panchayat law extends, the Nyaya Panchayats constituted under that law within whose jurisdiction the offence was committed;(b)in other areas, the Court of a Magistrate having jurisdiction.(3)Any offence triable by the Nyaya Panchayat shall be tried in the manner provided for the trial of criminal cases by the Panchayat law, and any offence triable by a Magistrate shall be tried in a summary way.
