Section 24(2) in The Chhattisgarh Primary Education Act, 1961
(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.
