Section 13 in The Punjab Gram Nyayalayas Rules, 2010
13. Conciliation.
- (i) Appointment of Conciliator. - The Gram Nyayalayas shall, in the first instance appoint a Conciliator out of panel to assist, pursuade and conciliate the disputing parties in arriving at a settlement in respect of the subject matter of the application/complaint :Provided that the Nyayadhikari may appoint a person a conciliator who is not in the panel of Conciliators where both the parties to dispute propose the name of such person in writing.(ii)The Conciliators will follow the procedure as prescribed in the Mediation and Conciliation Rules contained in Sub-part II of Part O, Chapter 1, Volume-I of the Rules and Orders of Punjab and Haryana High Court.(iii)Panel of Conciliators. - (l) Every Gram Nyayalaya shall have panel of 10 Conciliators prepared by the District Judge in consultation with the District Magistrate.(2)Such panel shall be reviewed periodically. The maximum tenure of a Conciliator will be 2 years, extendable by another term of two years.(3)Panel shall consist of at least one woman, one member of Panchayat and one person belonging to SC/BC Category.(iv)Qualification/Persons to be empanelled as Conciliator. - The persons having following qualifications shall be eligible to be empanelled as Conciliators :-(a)A person should be of minimum 35 years of age(b)A person should be a graduate or retired teacher from a Government recognized educational institution.(c)He should be preferably from the local area of the Gram Nyayalaya ;(d)any person who has been adjudged insolvent; oragainst whom criminal charges involving moral turpitude have been framed by a court or convicted of such offence ; oragainst whom disciplinary proceedings have been initiated by the competent authorities or who has been punished in such proceedings ; oris having any pending litigation in Gram Nyayalaya or any other Court of his own or any of his family member such as mother, father, brother, sister, son, daughter, wife etc. orSuch other categories of persons as may be notified by the District Judge shall not be empanelled as Conciliators.
