Section 3 in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967
3. Establishment of Debt Relief Courts.
(1)The State Government may by notification, establish one or more Debt Relief Courts in any Scheduled Area.(2)The State Government shall appoint an Officer not below the rank of a Subordinate Judge or a Deputy Collector to be the Presiding Officer of a Debt Relief Court.(3)The Debt Relief Court shall have such local jurisdiction as may be specified in the notification under Sub-Section (1).
