Section 7 in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996
7. Disqualification for membership of Gram Nyayalaya.
(1)A person shall be disqualified for being elected and for being a member of a Gram Nyayalaya, if he is-(a)a Sarpanch or Up-Sarpanch of a Gram Panchayat or an office bearer of a Janpad Panchayat, of Zila Panchayat or a member of Legislative Assembly or a Member of Parliament or Chairman or Vice-Chairman of a Krishi Upaj Mandi Samiti or President or Vice-President of any Co-operative Institution; or(b)for the time being disqualified for being elected under the provisions of the Chhattisgarh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994) or any other law relating to elections.(2)If any question arises as to whether a member of a Gram Nyayalaya has become subject to any of the disqualifications mentioned in sub-section (1), the question shall be referred to the Collector.
