(1)Subject to the provisions of Section 69, any party of a suit or proceeding may appear before a Panchayati Adalat either in person or by such agent duly authorised in writing by him as the Panchayati Adalat may admit as a fit person to represent him.(2)The parties to criminal cases shall appear personally before the Panchayati Adalat:Provided that -(a)the Panchayati Adalat may in any case dispense with the personal attendance of the accused and permit him to appear by his agent duly authorised in writing.(b)the Panchayati Adalat may be its discretion at any state of the proceeding direct the personal attendance of the accused.(3)No stamp-duty shall be required to be paid for any power of attorney filed under this section].
