Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Entire Act] Union of India - Section Section 5 in The Gram Nyayalayas Act, 2008 5. Appointment of Nyayadhikari.— The State Government shall, in consultation with the High Court, appoint a Nyayadhikari for every Gram Nyayalaya.
