(1)The parties to cases triable by a Nyaya Panchayat shall appear personally before the Nyaya Panchayat:Provided that the Nyaya Panchayat, if it thinks fit so to do, may dispense with the personal attendance of an accused and permit him to appear by agent.(2)The parties to suits triable by a Nyaya Panchayat may appear by agent.Explanation. - "agent" in sub-sections (1) and (2), means a person who is authorised in writing to appear and plead for either party.(3)Notwithstanding anything contained in sub-section (1) or sub-section (2), no person whose name is included in a list of touts framed and published by Sub-divisional Magistrate under section 80A of the Registration Act, 1908, shall be permitted to appear as an agent of a party before a Nyaya Panchayat.
