Section 70(1) in The West Bengal Panchayat Act, 1957
(1)Every Anchal Panchayat established under this Act shall, if authorised by the State Government by notification to do so, constitute a Nyaya Panchayat, consisting of five members, to be called Vicharaks, elected by it from amongst the members of the Gram Sabhas within its jurisdiction, according to prescribed rules and approved by the prescribed authority, for the trial of -(a)the offences specified in Schedule III or a case transferred to the Nyaya Panchayat under sub-section (2) of section 71, and(b)all or any of the classes of civil suits specified in section 80 :Provided that no member of a Gram Sabha shall be elected to be a member of a Nyaya Panchayat if he has any of the disqualifications mentioned in section 15 ;[Provided further that where the number of Gram Sabhas comprised in an Anchal Panchayat is -(i)five, one Vicharcik shall be elected from each Gram Sabha,(ii)more than five, the Gram Sabhas shall be divided into five groups consisting of one or more of the Gram Sabhas as may be determined and specified in this behalf by the Anchal Panchayat and one Vicharak shall be elected from each group, and(iii)less than five, one Vicharak shall be elected from each Gram Sabha and the deficiency in the membership of the Nyaya Panchayat shall be filled up by election from such Gram Sabha or Gram Sabhas as may be determined and specified in this behalf by the Anchal Panchayat.]
