- Every [suit, criminal case or proceeding] [substituted by Central Act 9 of 1959.] instituted in accordance with the provisions of Section 65 shall be brought before the bench of the Panchayati Adalat on the date fixed and the bench shall, unless the Sarpanch or Naib Sarpanch is a member of it, choose one of their members to be chairman of that bench who shall conduct the proceeding.
