(1)The Gram Panchayat may, after examining the complainant and the witnesses, if any, and after such further enquiry, as it may deem necessary, either dismiss the complaint or summons the accused.(2)The Gram Panchayat may dismiss the case if the complainant is absent on any day fixed for hearing of the case or for want of prosecution and such order shall, subject to the provisions of sub-section (3), operate as an acquittal.(3)If the complainant satisfies the Gram Panchayat that his absence for want of prosecution of the case on his part was due to a sufficient cause, the Gram Panchayat may set aside the order of dismissal and revive the proceedings :Provided that no order of dismissal shall be set aside unless :-(i)an application for the purpose is made by the complainant within thirty days of the passing of such order; and(ii)a notice of the application has been served upon the accused if the dismissal was made after appearance of the accused before the Gram Panchayat.
