50. Proceeding on failure of the accused to appear.
(1)If the accused fails to appear or cannot be found, the Gram Panchayat shall report the facts to the Magistrate having jurisdiction over the area.(2)The Magistrate shall issue the summons or warrant for the arrest of the accused and in case of a warrant, shall direct by endorsement on the warrant that if such person executes a bond in certain amount with or without sureties for his attendance before himself in the manner provided in section 71 of the Code of Criminal Procedure, 1973, he shall be released from custody.(3)When the accused appears before the Magistrate he may direct him to execute a bond with or without sureties in the amount to be named to appear before the Gram Panchayat at its next meetings and it shall be the duty of such accused to enquire the date and time of the next meeting of the Gram Panchayat.(4)On his failure to execute such a bond if required to do so under sub-section (3) of the Magistrate shall order that the accused may be produced in custody before the Gram Panchayat at its next meeting.(5)If the accused fails to appear before the Gram Panchayat after executing a bond under sub-section (3), the Gram Panchayat shall report the fact to the Magistrate before whom the bond was executed and such Magistrate shall proceed under sub-section (2) to compel the attendance of the accused and also to realise the amount of bond under Chapter XXXIII of the Code of Criminal Procedure, 1973.
