Section 30(1) in The M.P. Gram Nyayalaya Rules, 2001
(1)After ascertaining the facts of the case by examining the applicant and witnesses, inspection of the spot, if necessary, and examination of accused to explain the circumstances appearing against him, if necessary, and witnesses produced by him the Gram Nyayalaya shall record a brief order showing the grounds for its decision and communicate the decision to the applicant and non-applicant concerned. The signature or the thumb-marks of the parties present at the time of the decision shall be obtained in the record. Substance of the decision shall be entered in the register for criminal cases.
