Section 5(7) in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977
(7)If after proper scrutiny of the facts as narrated by the applicant or gathered by the Panel Legal Practitioner otherwise, the Panel Legal Practitioner finds that there is :-(i)no prima facie case in favour of the applicant, he shall explain the position to the applicant;(ii)a prima facie case in favour of the applicant, he shall endeavour to settle the dispute by bringing about reconciliation between the rival parties.
