Section 138(1) in Jammu and Kashmir Panchayati Raj Rules, 1996
(1)The Chairman of a Panchayati Adalat may issue commission to a member of the Panchayati Adalat or to a member of any other Panchayati Adalat in whose jurisdiction the witness resides for the examination of any witness if he considers that the examination of the witness is necessary in the ends of the justice and that the attendance of such witness cannot be procured without any amount of delay, expanse or inconvenience which under the circumstances of the case would be unreasonable.
