Section 191 in Uttarakhand Panchayati Raj Act, 2016
191. Establishment of Nyaya Panchayat.
- The State Government or the prescribed authority shall divide Gram Panchayat of a district into circles, each circle comprising as many areas subject to the jurisdiction of the Gram Panchayats as may be expedient, and establish a Nyaya Panchayat for each such circle;Provided that the areas of Gram Panchayats within each circle shall, as far as possible, be contiguous. The State Government shall determined the number of members, election tenure etc. of the Nyay Panchayt as prescribed manner;Provided further that the Legislature of State may be provide to develop as a village court to the Nyay panchayat as he deem fit.
