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State of Punjab - Section

Section 4 in The Punjab Gram Nyayalayas Rules, 2010

4. Nyayadhikari.

(a)Nyayadhikari of Gram Nyayalaya shall be appointed from amongst the members of the State Judicial Service.
(b)The Nyayadhikari of Gram Nyayalaya shall be entitled to residential accommodation as per his entitlement in service at nearest district or sub- divisional headquarter.
(c)He shall be provided with vehicle with fuel to be used for official purposes including commuting from residence to work place.