Section 14 in The Chhattisgarh Gram Nyayalaya Rules, 2001
14. Decision of Gram Nyayalaya and its communication.
(1)After ascertaining the facts of the case by examining the parties and their witnesses, inspection of the spot, if necessary, the Gram Nyayalaya shall record a brief order showing the grounds for its decision and communicate the decision to the applicant and non-applicant concerned. The signature or the thumb-marks of the parties present at the time of the decision shall also be obtained in the record substance of the order shall also be entered in the register for civil cases.(2)Every order passed or decision recorded by Gram Nyayalaya shall be dated and shall also be signed by every member including Pradhan of the Gram Nyayalaya.
