Section 20 in The Chhattisgarh Gram Nyayalaya Rules, 2001
20. Dismissal of complaint.
(1)If at any time it appears to the Gram Nyayalaya that there is no sufficient ground for proceeding with the complaint, it shall dismiss the complaint.(2)If at any time it appears to the Gram Nyayalaya that it has no jurisdiction to try the offence it shall return the complaint to the complainant.
