Section 51 in The Chhattisgarh Gram Nyayalaya Rules, 2001
51. Additional powers and duties of Nyayalaya Sahayak.
- In addition to the powers conferred in these rules, the Nyayalaya Sahayak shall have the following powers and duties :-(i)to receive all applications/plaints;(ii)to decide all questions arising out of the scrutiny of the application/plaint before they are registered;(iii)to order for the supply of copies of documents to parties of the proceedings;(iv)to dispose of all matters relating to the service of notice or other proceedings;(v)to receive applications within thirty days from the date of death for substitution of legal representative of the deceased parties during the pendency of the application/plaint;(vi)to receive and dispose of applications for substitution except where the substitution would involve setting-aside an order of abatement;(vii)to grant leave to inspect the records of the Gram Nyayalaya;(viii)to receive and dispose of applications by parties for return of documents.
