Section 128 in The Jammu and Kashmir Panchayati Raj Rules, 1996
128. Duration of sitting of Panchayati Adalat and its seal.
(1)A Panchayati Adalat shall have its office within the jurisdiction of Panchayat Halqa which shall be publicly notified. If the Panchayati Adalat has no recognised office it shall sit at such place as may be approved by the Block Development Officer :Provided that for reasons to be recorded in writing for a particular case, the Chairman of Panchayati Adalat may fix a different place of sitting for the Panchayati Adalat.(2)A Panchayati Adalat shall sit for as many days in a month as may be necessary for the speedy disposal of work but at least two sittings shall be held in a month.(3)Every case shall ordinarily be finally disposed of within a period of eight weeks of its institution or its transfer to Panchayati Adalat. If it is not decided within this period, the Panchayati Adalat shall record reasons for delay.
