Section 102 in The West Bengal Panchayat Act, 1957
102. Appearance of parties.
(1)The parties to cases triable by a Nyaya Panchayat shall appear personally before such Panchayat :Provided that the Panchayat, if it sees reason 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 Subdivisional Magistrates under section 80A of the Indian Registration Act, 1908, shall be permitted to appear as an agent of a party before a Nyaya Panchayat.
