Section 22 in The Chhattisgarh Gram Nyayalaya Rules, 2001
22. Restoration of a complaint.
- If within 30 days from the date of dismissal of the complaint, the complainant satisfies the Gram Nyayalaya that his absence was due to some unavoidable cause and that he was not negligent, the Gram Nyayalaya may restore the proceedings, but no such restoration shall be made without giving notice to the accused if the order of dismissal had been passed after the appearance of the accused before the Gram Nyayalaya.
