Section 128(1) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(1)A Panchayati Adalat shall have its office within the jurisdiction of Panchayat Halqa which shall be publicly notified. If the Panchayati Adalat has no recognised office it shall sit at such place as may be approved by the Block Development Officer :Provided that for reasons to be recorded in writing for a particular case, the Chairman of Panchayati Adalat may fix a different place of sitting for the Panchayati Adalat.
