Gram Nyayalayas Act, 2008

39. Power of High Court to make rules. –

1.      The High Court may, by notification, make rules for carrying out the provisions of this Act.

2.      In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-

a.      the form and dimensions of the seal of the Gram Nyayalaya under section 10;

b.     the form, the manner and the fee for institution of suit, claim or proceeding under sub-section (1) of section 24;

c.      manner of service on opposite party under sub-section (2) of section 24;

d.     procedure for conciliation under sub-section (1) of section 26;

e.      qualifications and experience of Conciliators under sub-section (1) of section 27;

f.      the period for inspection of Gram Nyayalayas under section 37.

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3.      Every notification issued by the High Court shall be published in the Official Gazette.

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