Section 10 in Bihar Gram Katchahry Nyaya Mitra (Employment, Service Conditions and Duties) Rules, 2007
10. Functions to be performed by Nyaya Mitra.
- Nyaya Mitra appointed under Section 94(2) of the Act:-(1)Nyaya Mitra shall give information regarding each legal aspect to Sarpanch, Up-Sarpanch and Panch in discharge of their legal duties.(2)He shall give legal advice to Sarpanch/Panch in determining whether the case produced before Gram Katchahry comes within its jurisdiction under Sections 106,110,111 & 113 of the Act as the case may be and any suit filed before it is triable or not or whether it is cognizable or not by any Bench of Gram Katchahry.(3)Nyaya Mitra shall give assistance to Sarpanch in writing all order sheets dictated/ordered by him on the dates fixed for hearing of suits produced before the Bench/Full Bench of Gram Katchahry.(4)Nyaya Mitra shall give legal advice to Sarpanch & Panches concerned on legal points during hearing of any suit by the Bench/Full Bench.(5)Nyaya Mitra shall render all such assistance and services in constituting Gram Katchahry and its Benches and in exercising their powers and duty timely, reasonably and justifiably in discharging their function and subject to the proviso mentioned in Chapter-VI of the Act as required and prescribed by Sarpanch or Bench/Full Bench.(6)Other responsibilities assigned to him by the Government from time to time regarding the conduct of business of Gram Katchahry.
