Section 117(1) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(1)The parties to a case triable by a Panchayati Adalat shall appear personally before such Panchayat provided that the Panchayati Adalat may for the reason to be recorded in writing, dispense with the personal attendance of the complainant or the accused and permit him to appear by agent and it shall so dispense with such personal attendance if the complainant or the accused is a person exempted from personal attendance in court :Provided that if the Panchayati Adalat is satisfied that the complainant or the accused is a Pardah Nashin Lady, it shall, if a request is made to that effect, dispense with the personal appearance of such Pardah Nashin Lady before the Panchayati Adalat.
