- In these rules unless the context otherwise requires :-(a)"Act" means the Madhya Pradesh Gram Nyayalaya Adhiniyam 1996 (No. 26 of 1997);(b)"Applicant" means a person making application or presenting a plaint under Section 17;(c)"Chief Executive Officer" means Chief Executive Officer of the Janpad Panchayat;(d)The expression examination or taking evidence shall include examination, cross-examination and re-examination of the witness-(e)"Form" means the form appended to these rules;(f)"Gram Nyayalaya" means Gram Nyayalaya established under Section 4 of the Act;(g)"Member" means a member of the Gram Nyayalaya and includes Pradhan;(h)"Section" means a section of the Act;(i)"Secretary" means the Secretary of the Gram Nyayalaya nominated under Section 13;(j)"Nyayalaya Sahayak" means a person who has been referred in Rule 50;(k)the words and expressions used and not defined in these rules shall have the same meanings respectively as assigned to them in the Act.
