(1)The Gram Sabha Adalat for a gramdan village shall consist of 5 members of the Gram Sabha.(2)The Gram Sabha shall elect from amongst its members, persons for appointment as members of the Gram Sabha Adalat. If the Gram Sabha is unanimous in choosing members for such appointment, the State Government shall appoint these 5 members to the Gram Sabha Adalat accordingly. If the Gram Sabha is not unanimous in choosing 5 members it any submit to the State Government a Panel of names not exceeding 10 in number and the State Government shall thereupon appoint 5 persons from such panel as members of the Gram Sabha Adalat.(3)The term of office of a member of a Gram Sabha Adalat shall ordinarily be three years ; provided that no person shall be appointed for more than two consecutive terms.(4)The members of Gram Sabha Adalat elected under sub-Rule (1) shall elect from among themselves a person who is able to record proceedings as Chairman of the Adalat.(5)Every member of a Gram Sabha Adalat shall take an oath of office in the following manner :"I........having been appointed a member of the Gram Sabha Adalat of..........gramdan village, swear in the name of God/solemnly affirm, that I will duly and faithfully and to the best of my ability, knowledge and judgement, perform the duties of my office without fear or favour, affection or ill-will."The oath shall be administered by the District Magistrate or a Magistrate trate authorised by them in this behalf.
